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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(3) in The M.P. Zila Panchayats (Accounts) Rules, 1999

(3)Without a special order of the Chief Executive Officer no security should be repaid or retransferred to the depositor, or otherwise disposed off, except in accordance with the terms of security bond or an agreement.