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State of Odisha - Section

Section 119 in Orissa Municipal Rules, 1953

119.

The cheques shall be signed by the Executive Officer or in his absence, by the Additional/Assistant Executive Officer if there be any such officer or, in their absence, by the Chairman or, in absence of all these persons, by the Vice-Chairman. In such cases their specimen signatures shall be sent to the Treasury/Bank with the first cheque.