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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(3) in The Rajasthan Municipalities Accounts Rules, 1963

(3)In the event of the cheque dishonoured by the bank on presentation, the fact shall be reported at once to the tendered with a demand for payment in cash, but the Board cannot accept any liability for loss or damage which may possibly occur as a result of delay in intimating that the cheque has been dishonoured.