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State of West Bengal - Section

Section 126 in The Howrah Improvement Act, 1956

126. Payments by cheque.

(1)No payment shall be made by any Bank out of the account referred to in section 124, except upon a cheque.[* * *] [Omitted '(2) Payment of any sum due by the Board exceeding one hundred rupees in amount shall be made by means of a cheque, and not in any other way.' by Act No. 23 of 2008, dated 18.9.2008.]