Section 2(b) in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
(b)" a truncated cheque" means a cheque which is truncated during the course of a clearing cycle, either by the clearing house or by the bank whether paying or receiving payment, immediately on generation of an electronic image for transmission, substitu ing the further physical movement of the cheque in writing. Explanation II.- For the purposes of this section, the expression" clearing house" means the clearing house managed by the Reserve Bank of India or a clearing house recognised as such by the Reserve Bank of India.'.
