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State of Jharkhand - Section
Section 278 in Criminal Court Rules of the High Court of Judicature at Patna
278.
The Cashier shall then strike a balance in words as well as in figures in his General Cash-Book. He should be required also to enter here a note of the moneys held by him upon any other accounts, such as for contingent expenditure. These form no substantive part of the judicial accounts, but the District Magistrate ought to have in a single view a statement of all the money in the Cashier's possession. This statement may be made as follows:-Balance of General Cash-Book as above-| Rs. | P. | |||
| General balance | ... | ... | 0 | 0 |
| Balance of permanent advance as per Contingent Register | ... | ... | 0 | 0 |
| Other amounts (which should be explained) | ... | ... | 0 | 0 |
| Total money in Cashier's possession | ... | ... | 0 | 0 |