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[Cites 0, Cited by 0] [Section 364(3)] [Section 364] [Entire Act]

State of Uttar Pradesh - Subsection

Section 364(3)(vi) in The General Rules (Civil), 1957

(vi)All amounts received in cash should also be entered in the proper cash-book immediately on their receipt and the amounts deposited as far as possible on the same day in the State Bank or where there is no such bank in any other bank. A receipt in Form I given at page 265 of the Financial Hand Book (Volume V) should be issued for all amounts received.