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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Uttar Pradesh - Subsection

Section 289(3) in The General Rules (Civil), 1957

(3)Sums entered in columns 11 to 19 of the Pass-book shall not be brought into the Cash-book.Provided that when there is no sub-treasury in the same town as an outlying Munsifi, remittances of cash from such Munsifi to the treasury, accompanied by the Pass-book, shall be made twice in the week instead of daily.