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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Bihar - Subsection

Section 89(iii) in Civil Court Rules of the High Court of Judicature at Patna

(iii)All blank cheques shall be kept by the Nazir under lock and key. The total number of the cheque forms received on indent and made over to the Nazir shall be entered on each occasion on the inside of the cover of Register (R)30A, under the signature of the Judge-in-charge of the Nazarat.