Section 47(1)(iii) in The Central Government Account (Receipts and Payments) Rules, 1983

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Union of India - Subsection

Section 47(1)(iii) in The Central Government Account (Receipts and Payments) Rules, 1983

(iii)if the cheque is not in the drawer's possession after satisfying himself with reference to his records (namely payment and error scrolls and register of cheques delivered) that it is not paid, he should promptly send an intimation by registered post (acknowledgement due) to the branch bank on which it is drawn to stop payment of the cheque. In case the drawer is a cheque drawing D.D.O., he should inform the Pay and Accounts Office. If the currency of the cheque has not expired at the time of sending the intimation, the bank shall acknowledge in writing in the form indicated in clause (i) of sub-rule (2) of rule 48 that it has kept a Note of the 'stop payment' order.

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Union of India - Subsection

Section 47(1)(iii) in The Central Government Account (Receipts and Payments) Rules, 1983