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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(2) in The M.P. Zila Panchayats (Accounts) Rules, 1999 (2)The blank and used receipt books must be kept under the lock and key in the personal custody of the Chief Executive Officer or such other officer as may be authorised by him.
