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State of Bihar - Section

Section 25 in Account Rules for Lodging House Funds

25.

Cheques are current for three months only. After the expiration of that period, payment will be refused at the treasury and the persons in whose favour the cheque was drawn will therefore have to bring it back to be redated. No fresh cheque should be issued, the lapsed cheque shall simply be redated and the alteration initialled by the official whose duty it would be to sign the cheque. A note of the fact of redating shall be entered in the cash book against the original transaction. The alteration will no way affect the accounts and no further entries shall be made.Vouchers