Section 13(2) in The Chhattisgarh Primary Education Act, 1961
(2)Where any such direction as is referred to in sub-section (1) is issued any person who has for the time being the custody of any moneys on behalf of the local authority, either as a banker or in any other capacity shall notwithstanding anything contained in any law for the time being in force, be bound to comply with such direction.
