Legal Document View

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
[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(p) in Rules Regarding Returns of Establishments

(p)Closing balance. - Whether prescribed minimum has been maintained. If not reasons therefor-Whether the closing balance includes any unspent balances' of State Government grants or earmarked items.