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 2] [Entire Act] State of Madhya Pradesh - Section Section 175 in The M.P. Municipalities Act, 1961 175. Receipts to be given fur all payments. - For every sum paid on account of any tax under this Act a receipt shall be tendered by the person receiving these payments stating the sum and the tax on account of which it has been paid.
