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State of Madhya Pradesh - Section

Section 37 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

37. Custodian of cheque books.

- The cheque books shall be kept in the personal custody of the Drawing Officer or the Office Superintendent or the Accountant and when transfer of charge takes place a note shall be recorded in the cash book over the signature of both the relieved and the relieving officer or officers showing the number of unused cheques and cheque books made over and received by them, respectively.