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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(7) in The M.P. Municipal Accounts Rules, 1971

(7)A warning shall be printed on the receipts that the affixing of a seal on the receipt does not constitute acquittance for the money and that the signature of the muharrir or other person actually receiving the money is also necessary thereon.