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] [Section 7(3)] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(3)(d) in Madhya Pradesh Social Audit Rules, 2013 (d)take steps to recover the amount embezzled or improperly utilized and issue receipts or acknowledgement for amount so recovered;