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[Cites 0, Cited by 0] [Section 277] [Entire Act]

State of Uttar Pradesh - Subsection

Section 277(3) in The General Rules (Civil), 1957

(3)When the proceeds of movable property, sold in execution through the officer of a civil court, under Order XXI, Rule 77, cannot be paid into the treasury on the day of sale.Repayments of money falling under Head of Account (1) shall be made through the treasury.N.B. - Also consult Appendix XVII of Financial Hand Book, Volume V, Part I.