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State of Jharkhand - Section

Section 653 in Civil Court Rules of the High Court of Judicature at Patna

653.

The list prepared at the Sadar Treasury for the District Judge shall include, besides the moneys received and paid on account of the Judge's own Court, those transactions also which belong to his subordinate Courts. These amounts, however, need not be entered in detail, but may be included in a single total of receipts and of payments for each Court, including Pass-Book transactions brought into account.Comparison by Judge