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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(1) in The M.P. Municipal Accounts Rules, 1971

(1)A challan in Form No. 56 with the first ten columns filled in by the pound keeper shall be sent with all cattle leaving a. pound to be sold. When the cattle have been sold, the remaining entries in the challan shall be made by the officer conducting the sale and the receipt shall he given to the purchaser in Form No. 57.