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] [Entire Act] State of Madhya Pradesh - Section Section 191 in The M.P. Municipal Accounts Rules, 1971 191. Separate receipts need not be given for subscriptions or donations unless specially asked for by the subscribers or donors in which case they may be given in Form No. 1.
