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[Cites 0, Cited by 0] [Section 364(3)] [Section 364] [Entire Act]

State of Uttar Pradesh - Subsection

Section 364(3)(i) in The General Rules (Civil), 1957

(i)Accounts of funds belonging to private persons and local bodies should be kept entirely separate from those of Government funds. For this purpose a separate cash-book for private funds should be maintained on exactly the same lines as the main cash-book for Government moneys.