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[Cites 0, Cited by 0] [Section 191(3)] [Section 191] [Entire Act]

Union of India - Subsection

Section 191(3)(d) in The Central Government Account (Receipts and Payments) Rules, 1983

(d)Where a personal deposit account is required to be created by a law or rules having the force of law and certain liabilities devolve on the Government out of the Special enactments.