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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Madhya Pradesh - Subsection

Section 109(c) in The M.P. Municipal Accounts Rules, 1971

(c)The bills of the Councillors and office-bearers of the Council shall be prepared in Form No. 70. Such bills shall be governed in accordance with the rules made by the State Government under Section 353 :