Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 117 in The M.P. Municipal Accounts Rules, 1971

117.

In case where deductions are made from the bills of contractors as security for the due performance of the contract the bill shall be passed for the lull amount due on the bill but only net amount paid shall be entered in the cash book (Form 64). The amount deducted as security shall be brought upon the Municipal accounts and into the deposit register through the adjustment register. The payment, order shall run thus :-"Passed for rupees ....... Pay Rs. by cheque and adjust Rs by debit to and credit to deposit account of. "