Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 364(3)] [Section 364] [Entire Act]

State of Uttar Pradesh - Subsection

Section 364(3)(ii) in The General Rules (Civil), 1957

(ii)All cheques received by post and all money orders should be immediately entered in the proper cash-book under the initials of the head of the office or institution.