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 46 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

46. Items not to be credited to deposit head of account.

(1)The following items shall not be credited to any deposit head of account :
(a)sums that can be dearly brought to account under any revenue head;
(b)pay, pension, leave salary or other allowances; and
(c)fines.
(2)No item shall be credited to any deposit head of account except under the written order of the Secretary.