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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(iv) in The M.P. Gram Panchayats (Accounts) Rules, 1999

(iv)A security deposit taken from an employee should be retained for atleast six months from the date when he vacates his post, but security should be retained permanently or until it is certain that there is no further necessity for keeping it.