Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 17 in The M.P. Gram Panchayats (Accounts) Rules, 1999

17. Verification of cash.

- At all reasonable intervals but atleast once in a month, the physical balance of the cash in hand shall be verified by any one Member of the Administration Committee (other than Sarpanch) who will record the fact on the Cash Book.