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[Cites 0, Cited by 0] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(2) in The Central Government Account (Receipts and Payments) Rules, 1983

(2)Subject as aforesaid and save as expressly otherwise provided by these rules, no money is to be credited as a deposit except under the formal order of a Court or other competent authority.