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State of Uttar Pradesh - Section

Section 344 in The General Rules (Civil), 1957

344. All moneys to be entered in accounts.

- All moneys received and paid by or through any officer or official in his official capacity as an officer or official of a court shall, without any reservation, be entered in the public accounts.Unauthorised funds disallowed. - No unauthorised funds, as for instance from fines or from deductions made from the pay of establishments or from any other source, shall be maintained.