Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 4 in The M.P. Municipal Accounts Rules, 1971

4.

Moneys pertaining to the Municipal Fund, with the exception of authorised advances, shall not be kept apart from the general balance at the credit of the Council but shall at once be credited to the appropriate head of account.