Section 119 in The Constitution of Jammu and Kashmir
119. Custody of suitors deposits and other moneys received by public servants and courts.
- All moneys received by or deposited with -(a)any officer employed in connection with the affairs of the State in his capacity as such, other than revenues or public moneys, raised or received by the Government, or(b)any court within the State to the credit of any cause, matter, account or persons, shall be paid into the public account of the State.
