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State of Madhya Pradesh - Section

Section 52 in The M.P. Zila Panchayats (Accounts) Rules, 1999

52. Recovery of Advance.

- It will be the responsibility of the person who has taken any advance shall submit a statement of expenditure incurred for the purpose for which the advance was taken immediately after incurring such expenditure failing which the entire amount of advance should be deducted from the next salary or other sums payable to him.