Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 72 in The Punjab Town Improvement Trust Rules, 1939

72.

Cheques which are not cashed within three months of the date of issue cannot be cashed without being re-dated. The alteration of date shall be initialled by the drawing officer; a note of the fact of re-dating shall be entered in the general cash book against the original transaction and upon the counterfoil of the cheque itself. The alteration will in no way affect the accounts, and no further entries shall be made.Cancellation of cheques