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State of Odisha - Section

Section 116 in Orissa Municipal Rules, 1953

116.

No cheques shall be signed unless required for immediate delivery to the person to whom the money is to be paid nor until the bill which it will discharge, has been presented in a complete form, examined and passed for payment in accordance with Rule 93 stamped 'paid by cheque No.' The No. and date of cheque drawn should be recorded by the drawing officer.