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

Union of India - Subsection

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

(ii)No fines should be placed in deposit on the ground that appeal is pending, they should be credited at once to the Government and refunded if necessary, on order of the Appellate Court. But compensation fines (including costs in criminal cases) due to an injured party, and not to Government, may be kept in deposit both in appealable and non-appealable cases, till they lapse under the ordinary rule.