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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Punjab - Subsection

Section 51(2) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(2)The cheques and the demand draft or other instrument may, however, be acknowledged in a separate Bank instrument receipt book in form FBA -19 A and receipt of the amount shall be treated valid only when the amount is credited in the account of the Panchayat Samiti or the Zila Parishad. If the payment is received by a cheque drawn on the Treasury or Bank, it shall be endorsed by the Officer of the Panchayat Samiti or the Zila Parishad in whose favour it is drawn, with the words Received payment by transfer credit to the Panchayat Samiti fund or the Zila Parishad fund" before it is sent to the Bank or the Treasury.