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State of Madhya Pradesh - Section

Section 42 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

42. Cancellation of cheques.

- When a signed cheque is cancelled, it shall be effaced or stamped "cancelled" by the Secretary and shall be destroyed by the auditor at the time of audit. The fact of cancellation shall be noted in red ink under the initial of the drawer of the cheque upon the counterfoil and also across the pass order on the voucher.