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 286] [Entire Act] State of Rajasthan - Subsection Section 286(1) in The General Rules (Civil), 1986 (1)No items shall be entered as received in the deposit register till cash challan of amount having been deposited in Treasury has been received from the party concerned or the Receiving Officer.
