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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(3) in The M.P. Madhyastham Adhikaran Regulations, 1985

(3)Security given in cash shall be deposited in the Post-Office Saving Bank in accordance with the rules regarding security deposits issued by the Postal Department. The interest on money thus deposited shall be paid to the depositor.