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State of Jharkhand - Section

Section 688 in Civil Court Rules of the High Court of Judicature at Patna

688.

If the letter of authority received from the Accountant-General is not claimed by the payee within twelve months from the date thereof, it shall be returned to that officer.X. Supplementary Rules as to Receipts Under Heads (b) to (g) of Rule 607Fines