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State of Bihar - Section

Section 337 in Bihar Financial Rules, 1950

337.

Remissions of irrigation revenue allowed before collection should be treated as reductions of demands and cash repayment of such revenue after collection as outlay against the appropriation for the head "Deduct Refunds" subordinate to Direct Receipts. All other refunds of revenue and repayments of "Receipts and Recoveries on Capital Account" should be taken in reduction of the receipts under the heads concerned.