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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(3)(a) in The M.P. Vanijyik Kar Niyam, 1995

(a)the cheque or bank draft shall be crossed and made payable to the Government of Madhya Pradesh with the following endorsement: