Section 6(2)(n) in The Central Government Account (Receipts and Payments) Rules, 1983

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Union of India - Subsection

Section 6(2)(n) in The Central Government Account (Receipts and Payments) Rules, 1983

(n)in the case of Department of Publications, to permit -

(i)the remittance by the sole concessionaire of the amounts due towards advertisements in Government publications after deducting the commission payable to him; and

(ii)the refund of moneys deposited in advance by in dentors for supply of publications out of the sale proceeds of the publications;

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Union of India - Subsection

Section 6(2)(n) in The Central Government Account (Receipts and Payments) Rules, 1983