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] [Entire Act] State of Rajasthan - Section Section 256 in The General Rules (Civil), 1986 256. Cash deposits and payments. - Money shall be received and cash payment made under Head of Account (1) (b) of Rule 253 by the Receiving Officer as hereinafter provided.
