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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Janpad Panchayats (Accounts) Rules, 1999

(3)Before a receipt book is brought into use, the number of receipts contained therein shall he counted. The receipt of the purchased/ printed receipt books shall be verified by the Chief Executive officer and details of receipt entered, in the stock register of receipts books shall be in Form No. JP-2. Similarly on issue of receipt books the details of issues shall be recorded in the stock register.