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State of Madhya Pradesh - Section

Section 23 in The M.P. Gram Panchayats (Accounts) Rules, 1999

23. Cancellation of Cheques.

- When a cheque is required to be cancelled, the cancellation must be recorded on the counterfoil of the cheque and the cheque so cancelled should also be attached to the counterfoil. On cancellation of the cheque, a reversal entry shall be made to nullify the effects of the earlier entry. Similar separate entry shall have to be made in the Bunk Register also. The same procedure shall be adopted where the instructions are issued to the Bank for "stop payments".