Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 50 in The M.P. Municipal Accounts Rules, 1971 50. The fees received on account of licences shall be recorded in the concerned licence registers maintained in Form Nos. 39, 40, 41, 42 and 43.
