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] [Section 51] [Entire Act] State of Madhya Pradesh - Subsection Section 51(2) in The M.P. Zila Panchayats (Accounts) Rules, 1999 (2)No advances shall be made to any person unless the earlier advances of the same nature, made, if any, has been fully recovered/adjusted.
