Section 20(7)(c) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

[Cites 0, Cited by 0] [Section 20(7)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(7)(c) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(c)If the correction is required to be made in the year subsequent to that in which the cheque was issued, the amount of the cancelled cheque should be credited in the Cash Book in the Treasury column' as 'Refund of the Expenditure of previous year'

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State of Punjab - Subsection

Section 20(7)(c) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014