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State of Madhya Pradesh - Section

Section 7 in The M.P. Panchayat Audit Rules, 1997

7. Auditor not to remove any documents without permission.

- The auditor shall not remove from the office of the Panchayat any books, vouchers or documents of any kind whatsoever. The auditor may, however, obtain photocopies or certified copies of such documents and records as may be considered necessary by him for the purpose of audit.