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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(xvi) in Bihar Financial Rules, 1950

(xvi)Public Account or Public Account of the State. - Means the consolidated fund into which moneys received on account of the revenues of the State are paid or credited and from which all disbursements of, or on behalf of the State are met. See Article 266 of the Constitution.