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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(ix) in The Central Government Account (Receipts and Payments) Rules, 1983

(ix)When payment is desired wholly or partly by a bank draft (wherever payment by bank draft is permissible) or by cheques in favour of another payee, formal application for the draft or cheque should accompany the bill and the manner in which the payment is desired should also be indicated in the drawer's receipt on the bill.