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48. Duty of persons signing cheques.

Before any person signs a cheque in accordance with section 46, he shall satisfy himself that the sum for which the cheque is drawn is either

(a) required for a purpose or work specifically sanctioned by the proper authority and covered by a current budget-grant, or

(b) required for any payment referred to or specified in section 47.



New Delhi Municipal Council Act, 1994 Back




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