Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 186] [Entire Act] Union of India - Subsection Section 186(1) in The Central Government Account (Receipts and Payments) Rules, 1983 (1)Refunds of deposits can be made only on the receipt of the persons entitled to them. Application-cum-Bill in Form G.A.R. 43 shall be used for the purpose.
