Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Rajasthan - Subsection

Section 77(1) in The Rajasthan Municipalities Accounts Rules, 1963

(1)Cheque drawn on a treasury shall be obtained from the treasury. Each cheque shall bear the book number and a serial number. Unused cheque books shall be kept under lock and key in the personal custody of the Executive Officer who shall notify to the treasury upon which he draws the number of the cheque book which he from time to time brings into use.