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State of Bihar - Section

Section 651 in Civil Court Rules of the High Court of Judicature at Patna

651.

During the absence on tour of Sub-divisional Officers, and the consequent closing of their Treasuries, Munsifs must be guided by the preceding rules applicable to officers at stations where there are no Treasuries, and must make remittances of surplus cash, if necessary, to the District Treasury. They will take advantage of the periodical return of Sub-divisional Officers to headquarters to reduce the cash balances in their hands as much as possible, due regard being had to their probable requirements.Treasury Advice List