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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(2)The concerned section shall at once inform the tenderer of the cheque that the receipt issued for the payment through cheque stands cancelled and that he has to make payment of such amount in cash or demand draft only, along with the bank charges debited by the bank, if any.