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State of Jharkhand - Section

Section 668 in Civil Court Rules of the High Court of Judicature at Patna

668.

In the portion of the Register which relates to B-Deposits, a column has been provided for a daily balance which must be struck by adding together the preceding day's balance and receipts, and deducting the payments. The object of the daily balance is to afford the District Judge a ready means of controlling Subordinate Courts in the receipt and payment of small deposits as any excess of payments over receipts will be at once detected.Posting Repayments of A-Deposits