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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(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)No item of expenditure shall be sanctioned by the Market Committee unless a certificate in the following form has been furnished in respect thereof :Form of CertificateRs.The amount may be met from the budget allotment of :The amount spent under this head up-to-date is :The amount sanctioned up-to-date but not spent is :The amount to be sanctioned now is :......................................................................................................................................................Total......................................................................................................................................................The balance remaining will be