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State of Rajasthan - Section

Section 265 in The General Rules (Civil), 1986

265. Cash- Book and Register of petty receipts.

- Every receipt of cash under these rule by the Receiving Officer shall be forthwith entered by him, in the relevant Cash-Book and Register. If item falls under the head of account (1) (a) of Rule 253 it will be entered in deposit Cash-Book (Reg. 16). If the amount item falls under (1) (b) of Rule 253, it will be entered in the Register of Petty Receipts and Repayment (Reg. 18). If item falls under (2) of Rule 253 it will be Referred in Cash-Book (general) (Reg. 27), and in the Register of Revenue Receipts (Reg. 22).