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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(e) in The M.P. Municipal Accounts Rules, 1971

(e)"Treasury" means a Government treasury or sub-treasury', or a bank to which the Government treasury work has been made over and includes a banker with whom a Municipal Fund is kept under Section 108 (2) of the Act;