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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Assam - Subsection

Section 113(2) in Gauhati Municipal Corporation Act, 1971

(2)Except in the case of salaries upto three hundred rupees, which may be paid in cash, payment of any sum due by the Corporation exceeding one hundred rupees in amount shall be by means of a cheque signed as provided in sub-section (1) and the in any other way.