Section 364(3)(iii) in The General Rules (Civil), 1957

[Cites 0, Cited by 0] [Section 364(3)] [Section 364] [Entire Act]

State of Uttar Pradesh - Subsection

Section 364(3)(iii) in The General Rules (Civil), 1957

(iii)The head of the office or institution should keep the cheques in his personal custody, and should cash them as soon as disbursement has been arranged. The amounts should be disbursed the same day as the cheques are cashed. If any payee after due notification is absent on the day of disbursement, his money should be sent by money order the same day as the cheque is cashed.

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State of Uttar Pradesh - Subsection

Section 364(3)(iii) in The General Rules (Civil), 1957