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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(i) in The M.P. Gram Panchayats (Budget Estimates) Rules, 1997 (i)The estimate of receipts should be exhaustive and cautious and provide for the collections of entire loans outstanding and those falling due during the; budget year.
