Section 364(3)(iv) in The General Rules (Civil), 1957

[Cites 0, Cited by 0] [Section 364(3)] [Section 364] [Entire Act]

State of Uttar Pradesh - Subsection

Section 364(3)(iv) in The General Rules (Civil), 1957

(iv)Bills of local firms should be paid in the presence of the head of the office or institution. As regards outside firms, money orders should be sent the same day as the cheques are cashed under the signature of the head of the office or institution.

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State of Uttar Pradesh - Subsection

Section 364(3)(iv) in The General Rules (Civil), 1957