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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(2) in The M.P. Zila Panchayats (Accounts) Rules, 1999

(2)Verification of Solvency. - In case where personal security is furnished, the solvency of the security shall be verified before acceptance by the Chief Executive Officer or the Officer nominated by him for this purpose. He shall be responsible for verifying the continued solvency of the securities once in a year.