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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(c) in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000

(c)For each amount received by Board, such Official as may be authorised by Managing Director, will issue a receipt on form three regarding receipt of payment in which amount and other particulars of purpose for which payment is made shall be furnished.