Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 274 in Criminal Court Rules of the High Court of Judicature at Patna 274. The Cashier on receiving money under rule 9 shall accept it and enter the amount as a receipt in the cash-book (Form no. 46 of Schedule XIV, Board of Revenue Forms).
