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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in The Bihar Goshala Rules, 1953

(2)The Goshala fund shall be treated as a local fund under Rule 573 of the Bihar Treasury Code. Volume 1, and the Registrar shall operate the fund through Banking account at the Patna Treasury under Rule 576 of the Bihar Treasury Code, Volume I, under the head detailed below:-"Deposits and advances-Deposit not bearing interest-Other deposit account-Accounts of local funds-Other miscellaneous fund-Goshala Fund."