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State of Rajasthan - Section

Section 286 in The General Rules (Civil), 1986

286. Entries in the Deposit Register.

(1)No items shall be entered as received in the deposit register till cash challan of amount having been deposited in Treasury has been received from the party concerned or the Receiving Officer.
(2)At the close of the month, the repayment orders issued by the court, but which have not been encashed at the Treasury, shall be detailed at the foot of the Register of Repayments and their total shall be deducted from the total.