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State of Jammu-Kashmir - Section

Section 71 in Jammu and Kashmir Municipal Corporation Act, 2000

71. Operation of accounts with banks.

- Save as otherwise provided in this Act, no payment shall be made by any bank referred to in section 70 out of the Corporation Fund except on a cheque signed by both:-
(a)officer incharge of the accounts ; and
(b)the Commissioner or an officer subordinate to him authorised by him in this behalf.