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[Cites 0, Cited by 0] [Section 191(3)] [Section 191] [Entire Act]

Union of India - Subsection

Section 191(3)(a) in The Central Government Account (Receipts and Payments) Rules, 1983

(a)In favour of an administrator appointed for the purpose of administering moneys tendered by or on behalf of ward and attached estates and estates under Government management. It should also be ensured that proper arrangements are made for the maintenance and audit of connected initial accounts.