Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 694 in Civil Court Rules of the High Court of Judicature at Patna

694.

Receipts under the head of account mentioned in rule 693 are at once credited at the Treasury to Government.They are not to be retained intermediately in deposit either at the Court or at the Treasury.Monthly Returns