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State of Jharkhand - Section

Section 292 in Criminal Court Rules of the High Court of Judicature at Patna

292.

Every challan for money received under heads (a) to (g) shall be shown in detail in the pass-book, and the head of account shall be noted against each, so as to enable the Treasury Officer to bring the transactions in detail upon his books, and classify them correctly.Note - It is necessary to show in the pass-book the totals only of each challan. Each challan may contain any number of items provided they belong to the same head of account.Daily Remittance