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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Rajasthan - Subsection

Section 77(8) in The Rajasthan Municipalities Accounts Rules, 1963

(8)Cancelled cheques shall be carefully retained until the accounts for the period to which they relate have audited when they shall be destroyed by or in the presence of the audit officer, who shall certify upon the counterfoil that the cheque has been so destroyed.