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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Bihar - Subsection

Section 289(2) in Criminal Court Rules of the High Court of Judicature at Patna

(2)When the payee appears in person at the Treasury, the Treasury Officer should see that no avoidable delay occurs in getting the voucher for the refund signed by the payee who may then receive the payment personally or by a duly authorized agent, or by money-order at his own expense.