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[Cites 0, Cited by 0] [Section 408] [Entire Act]

State of Jharkhand - Subsection

Section 408(6) in Civil Court Rules of the High Court of Judicature at Patna

(6)The surplus amounts, if any, which may be left in the Accounts shall be deposited with the Government at the end of the every financial year under intimation to the High Court, of such deposit, made if any.