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 119 in The M.P. Municipal Accounts Rules, 1971 119. All deposits which have not been forfeited or returned shall be carried forward annually in detail to the new register.Abstract Registers of Receipts and Expenditures
