Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 170 in The M.P. Municipal Accounts Rules, 1971

170.

In order to enable check to be kept on the stamps expended by each department a stamp register shall be maintained in Form 101.The balance of stamp in hand shall be verified once a month by the Superintendent or the Head Clerk who shall make a note of the verification in the remarks column under his signature.