Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 118 in Orissa Municipal Rules, 1953 118. The amount of every cheque drawn shall be written in words as well as in figures both on the cheque itself and on the counter foil and the counterfoil shall be initialled by the authorised person or persons who sign the cheque.
