Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XXIV	Registration Offices and Fees
404	Fees, etc., to be credited into public account
Description	All fees, charges and other sums received by any Registrar, Additional, Joint, Deputy or Assistant Registrar or any other officer of the Central Government in pursuance of any provision of this Act shall be paid into the public account of India in the Reserve Bank of India.