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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Madhya Pradesh - Subsection

Section 90(i) in The M.P. Municipal Accounts Rules, 1971

(i)The amount of every cheque drawn shall be written in words as well as in figures both on the cheque itself and on the counterfoil which shall he initialled by the person who signs the cheque. The amount of the cheque should be so recorded as to render any alteration, interpolations or insertion quite easily noticeable; the word 'only' shall be added after the amount written in words where the amount does not contain paise on each cheque an amount a little in excess of that for which it is drawn shall be entered in words across it at right angles to the type.