Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(5) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(5)The dishonoured cheque shall be retained by the Accounts section and it shall not be returned till the amount covered in the cheque is remitted by the concerned payer.