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State of Rajasthan - Section

Section 428 in The General Rules (Civil), 1986

428. Repayment of deposit by Amin.

- Money deposited by an Amin under Rule 427 shall remain at the Treasury or Sub-Treasury in which it was deposited unless and until a repayment order is made under Rule 276 upon an application of repayment regularly made and passed. If the money has been deposited at a sub-treasury the repayment order shall be made payable at that Sub- Treasury or District Treasury, as the case may be.