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

Union of India - Subsection

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

(c)Where, under certain regulatory activities of the Government, receipts are realised and credited to a Fund or Account under the provisions of an Act to be utilised-towards expenditure thereunder and no outgo from the Consolidated Fund is involved.