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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(1) in The M.P. Panchayat Audit Rules, 1997 (1)The competent authority may, in such circumstances as it may deem fit, order a special audit of the accounts of Panchayat for such period and to such extent as may be considered necessary.
