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State of Jharkhand - Section

Section 894 in Bihar Education Code, 1961

894. Contingent charges.

- A separate register will be maintained for contingent charges as prescribed in rule 293 of the Bihar Treasury Code, Volume I. The expenditure noted therein will be met from the permanent advance, vide article 880 of this Code. This permanent advance should be recouped from time to time in the manner laid down in rule 297 of the Bihar Treasury Code, Volume I.(R. & O. page 502, paragraph 5.)