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[Cites 0, Cited by 0] [Section 184(3)] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(3)(iv) in The Central Government Account (Receipts and Payments) Rules, 1983

(iv)No jewels or other property received for custody and restoration in kind may be brought on the deposit account, though the value be stated in money.'