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State of Jharkhand - Section

Section 641 in Civil Court Rules of the High Court of Judicature at Patna

641.

In Courts situated within daily reach of a Treasury, the Accountant shall, after the close of business each day make the proper entries in the Treasury Pass-Book [Form no. (A)-14] showing in detail the sums received from and paid to the public in cash. The receipts shall be entered on the right hand side, and are to consist of the amounts received in Court. The payments shall be entered on the left-hand side, and are to consist of the sums shown in column 5 of the Register of Payment Orders, as amounts to be paid in Court.Note. - The number of the challan on the back of which the amount to be remitted to the Treasury is noted may be shown against the entry made below the total of payments or receipts.