[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 28 in The M.P. Sthaniya Nidhi Sampariksha Niyam, 1974
28. Repeal and saving.
- The Madhya Pradesh Local Fund Audit Rules, 1965 are hereby repealed :Provided that anything done or any action taken under the rules so repealed unless such thing or action is inconsistent with any of the provisions of these rules deemed to have been done or taken under the corresponding provisions of these rules.Form I[See Rule 5]Record of Requisition under the Madhya Pradesh Sthaniya Nidhi Sampariksha Niyam, 1974| Date of requisition | Clause of Section 6 (1) under which requisitionis made | Name and designation of addressee | If, requisition is for production of documents,brief description of document | Latest date for compliance with requisition |
| (1) | (2) | (3) | (4) | (5) |
| Signature of the Auditor | Date of posting of requisition | If requisition is sent through messenger | Remarks | |
| Is sent by post/messenger | Name or the signature with date | |||
| (6) | (7) | (8) | (9) | (10) |