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State of Jharkhand - Section

Section 640 in Civil Court Rules of the High Court of Judicature at Patna

640.

In the case of Payment Orders directed to the Cashier, the payment must be entered by the cashier in the General Cash Book, the payment order being retained by the cashier as his voucher.Note. - The cashier should cancel the vouchers, as soon as he pays them, by writing on the face "Paid" with his initials.A "Paid" stamp should not be used, as that indicates the subsequent discharge at the Treasury.IV. Account-Keeping and Remittance to TreasuryCourts near Treasuries