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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Janpad Panchayats (Accounts) Rules, 1999

(2)When money is received by cheque, demand draft or other money instruments, only a letter acknowledging the receipt of cheque, demand draft, etc. shall be issued to the person concerned. Final receipt may however, he issued, if demanded, on realization of cheque, Demand Draft, etc. No receipt need he issued in respect of money directly transferred to the Janpad Panchayat Account in the bank.