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[Cites 0, Cited by 0] [Section 404] [Entire Act]

Nagpur Province - Subsection

Section 404(3) in The City of Nagpur Corporation Act, 1948

(3)Any bank or society having the custody of any account referred to in sub-section (2) shall be bound to honour cheques drawn as aforesaid on that account to the extent of the amount standing to the credit of the Municipal fund.