The Assam Reorganisation (Meghalaya) Act, 1969
53. Custody of suitors' deposits and other moneys received by public servants and courts.-
All moneys received by or deposited with-
(a) any officer employed in connection with the affairs of Meghalaya in his capacity as such, other than revenues or public moneys raised or received by the Government of Meghalaya; or
(b) any court within Meghalaya to the credit of any cause, matter, account or persons shall be paid into the public account of Meghalaya.
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