Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 191(3)] [Section 191] [Entire Act] Union of India - Subsection Section 191(3)(b) in The Central Government Account (Receipts and Payments) Rules, 1983 (b)In relation to Civil and Criminal Courts' deposits, in favour of the Chief Judicial authority concerned.