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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Rajasthan - Subsection

Section 77(5) in The Rajasthan Municipalities Accounts Rules, 1963

(5)When a signed cheque is cancelled, it shall be enfaced or stamped "cancelled" by the drawer. The fact of cancellation shall be noted in red ink, under the signatures of the drawer of the cheque, upon the counterfoil and also across the order for payment which has been enfaced upon the voucher.