- Money paid by an Amin into a [State Bank of India or Treasury or Sub-treasury, as the case may be,] [Substituted by Notification No. 1053/VIII-b-107, dated 26-11-1979 (w.e.f. 26-1-1980).] shall be accompanied by a pass-book (Form No. 112) and an extract therefrom respecting each item therein. The Officer-in-charge of the [State Bank of India or Treasury or Sub-Treasury, as the case may be,] [Substituted by Notification No. 1053/VIII-b-107, dated 26-11-1979 (w.e.f. 26-1-1980).] shall retain the extract and return the Pass-book to the Amin, and shall enter the sum received as a civil court deposit.
