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[Cites 0, Cited by 0] [Section 360] [Entire Act]

State of Uttar Pradesh - Subsection

Section 360(2) in The General Rules (Civil), 1957

(2)the daily total of entries in the register of contingent charges for all courts at headquarters minus any entry in column "Fixed stationery allowance of District Court" in the case of a District Court. The entries in column 18 shall be the miscellaneous receipts remitted to the treasury; a sufficient account of the occasional sums received under this head shall be entered in this column, to avoid the necessity for a separate register.