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[Cites 0, Cited by 3] [Entire Act]

State of Madhya Pradesh - Section

Section 15 in The M.P. Public Trusts Act, 1951

15. Maintenance of accounts.

(1)The working trustee or manager of a public trust, shall keep regular accounts of all movable and immovable property.
(2)Such accounts shall be kept in such form as may be approved by the Registrar and shall contain such particulars as the Registrar may fix after hearing the working trustee.