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State of Madhya Pradesh - Section

Section 38 in The M.P. Prakoshtha Swamitva Rules, 1976

38. Treasurer. - the Treasurer shall be responsible for Association funds and securities and shall also be responsible for keeping full and accurate accounts of all receipts and disbursements in books belonging to the Association. He shall be responsible for the deposit of all moneys and other valuable effects in the name and to the credit, of the Association in such depositories nay from time to time be designated by the Board of Managers.