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The Delhi Municipal Corporation Act, 1957 103. Duty of persons signing cheques.- Before any person signs a cheque in accordance with section 101, 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 102.    |
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