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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(1)Separate acknowledgements (stamped where necessary) shall be taken when disbursements are made in the office of the Market Committee in the last column of the bill and in other cases in the acquittance register from each officer or servant to whom any salary or allowance is paid except the drawer of the bill is the sole payee and has already furnished a receipt (stamped where necessary) in the bill itself.