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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(3) in The M.P. Municipal Accounts Rules, 1971

(3)the full amount has been deposited.The surplus forms in a used receipt book shall be cancelled by the Chief Municipal Officer or any other officer authorised by the Council, at the end of each year.