Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 184(3)] [Section 184] [Entire Act] Union of India - Subsection Section 184(3)(v) in The Central Government Account (Receipts and Payments) Rules, 1983 (v)Government Promissory Notes or other security deposits (not being cash) received must, on no account, be credited as deposits.