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State of Maharashtra - Section

Section 110 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

110. Remittances to treasury or bank.

(1)All remittances to a Government treasury or sub-treasury or bank shall be accompanied by chalan or deposit slip in duplicate.
(2)The monthly or other periodical statements of accounts furnished by the bank shall be regularly filed by the Market Committee and made available by it for audit.