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State of Madhya Pradesh - Section

Section 49 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

49. Refund of deposit.

- No deposit shall be refunded except under the written orders of the Director in case of Security deposit of members of the service or of the Secretary in other cases. The orders for refund shall be made on a deposit refund voucher in the prescribed form after the Secretary has satisfied himself by a reference to the appropriate register of deposit is actually outstanding and that the accountant or the dealing assistant has certified to that effect.