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State of Madhya Pradesh - Section

Section 94 in The M.P. Municipal Accounts Rules, 1971

94.

When a cheque is reported as lost during the period of its currency the Chief Municipal Officer shall forward to the Treasury Officer concerned a certificate in the following form for signature :-Certified that Cheque No dated of Rs reported by the disbursing officer to have been drawn by him on this treasury in favour of has not been paid and will not be paid if presented hereafter.Treasury............The................19..........................................Treasury Officer