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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(b) in Rajasthan District Board Account Rules

(b)When money is received in the District Board office by means of a cheque or bank draft the Secretary shall cause an entry of the cheque of bank draft in column 1 to 6 of register in form 59 under his own initials and shall issue a letter to the person sending the cheque acknowledging the receipt of the same, stating therein that the letter shall not be treated in any way as receipt for the amount in clearance of the Board's dues, the formal receipt for which will follow after encashment of the cheque. When cheque is honoured by the bank, columns 7 to 10 of the register shall be filed in by the Secretary, and a receipt in form 1 shall be issued to the payer giving a reference to his number and date of the cheque. The amount shall be brought to account in the manner laid down in Rule 16.