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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(ii) in The Rajasthan State Warehousing Corporation Rules, 1975

(ii)[ All payment except those made to the employees of the Corporation in respect of their salaries and allowances, by or on behalf of the Corporation shall be made by cheques or demand drafts except for amounts not exceeding Rs. 500/- which may be made in cash from the amount of imprest sanctioned for such purpose.] [Substituted by Notification No. F. 5(9) Agri./Gr. IV/Coop/Part III/76, dated 10-4-1987, Published in Rajasthan Gazette, Part 4-C(I), dated 13-8-1987, page 162.]