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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(iv) in The Manual of Departmental Orders

(iv)Cash cheques, promissory notes or other valuables shall on no account be despatched by canal dak. Cheques, notes of valuable deeds shall be sent by special messengers or by post in a registered cover. Private arrangements shall be made for the delivery of valuable articles belonging to Government officials in Camp.