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 3] [Entire Act] State of Bihar - Section Section 4 in Bihar Financial Rules, 1950 4. Money received as dues of Government or for deposit in the custody of Government should be credited into the Public Account in accordance with the Treasury Rules.
