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State of Madhya Pradesh - Section

Section 6 in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988

6. Mode of calculation of amounts to be recovered.

- Amounts due to the Authority by the person shall be reckoned with reference to the dates the sums are deposited by him with the Recovery Officer and not the date (s) the sums are actually received by the Authority.