Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Madhya Pradesh - Subsection Section 86(1) in The M.P. Municipal Accounts Rules, 1971 (1)The loss of a cheque book shall be notified promptly to the Treasury Officer with whom the disbursing officer concerned has a drawing account.
