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State of Madhya Pradesh - Section

Section 16 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977

16.

Money pertaining to the fund of the Board, with the exceptions of authorised advances, shall not be kept apart from the general balance at the credit of the Board but shall at once be credited to the appropriate head of account.