Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 240 in Rules under the United Provinces Excise Act, 1910

240. Permanent advance to be kept in the custody of the Head Clerk.

- The Permanent advance mentioned in paragraph 233 (a) should be kept in the custody of the Head Clerk who should be required to furnish a security for such amount as required in paragraph 70 of the Financial Handbook, Volume V, Part I.