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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(h) in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972

(h)Since the Board is liable to pay returning charges to its Bankers in respect of dishonoured cheques, the consumer, in case their cheques are received back unpaid, shall be required to pay returning charges, which will be intimated through subsequent Bill.