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 14 in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963 14. Accounts to be kept by the sanctioning authority. - The up-to-date accounts of all loans shall be kept by the Collector and submitted before the 30th April every year to the State Government.
