293. Entry of Receipts under Heads of Accounts (1) and (2).
- Receipts under Head of Account (1) shall be entered in the Register of Receipts of Deposits. Receipts under Head of Account (2) shall be entered in the Register of Intestate Property and, unless the cash be proceeds or sales effected under the orders passed by the Commissioner under the last paragraph of Section 7 of Regulation V of 1799 as amended by Act No. IV of 1914 and Act No. XII (Local) of 1922, also in the Register of Receipts of deposits. Receipts under Head of Account (3) shall be entered in the Register of Fines, Stamps duty and penalties.Re-payments
