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State of Madhya Pradesh - Section

Section 19 in The M.P. Gram Panchayats (Accounts) Rules, 1999

19. Deposit of surplus funds.

- All the surplus funds of the Panchayat shall be deposited in the Treasury, Bank, Post Office. The Gram Panchayat shall decide the Treasury, Co-operative Bank, Scheduled Bank or Local Post-Office where the Gram Panchayat funds are to be kept.