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State of Uttar Pradesh - Section

Section 324 in The General Rules (Civil), 1957

324. Consolidated monthly returns.

- The Judge shall then forward to the Accountant-General monthly extracts in Form Nos. 38 and 40 of the Financial Hand Book, Volume V, Part I (Treasury Forms 149 and 104) and the Plus and Minus Memorandum so verified. These returns shall reach the office of the Accountant-General by the 15th of the month succeeding that to which they refer and before they are forwarded shall have endorsed on them a certificate in the hand of the Judge in the following form :I certify that I have personally carefully examined and that the entries have been made therein with care and regularity