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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Madhya Pradesh - Subsection

Section 199(2) in The M.P. Municipal Accounts Rules, 1971

(2)Report of such losses up to the value of Rs. 50 shall be made to the Collector and the Examiner of Local Fund Account in Form No. 113 for the whole financial year in the first week of April following the year to which the losses relates.