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

State of Uttar Pradesh - Subsection

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

(v)The head of the office or institution should as far as possible entrust the work connected with private funds to his accounts clerk, who will have furnished a security in respect of Government funds placed in his charges.