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 201] [Entire Act] State of Madhya Pradesh - Subsection Section 201(2) in The M.P. Municipal Accounts Rules, 1971 (2)The Chief Municipal Officer shall as soon as may be, after the end of the financial year cause to be prepared the annual accounts referred to in sub-rule (1).(d)Abstract of Accounts
