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 0] [Section 199] [Entire Act] State of Madhya Pradesh - Subsection Section 199(3) in The M.P. Municipal Accounts Rules, 1971 (3)All cases in which the amount involved in loss exceeds Rs. 1,000 shall be brought to the notice of the State Government through the Collector.(b)Monthly and quarterly Accounts
