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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Janpad Panchayats (Accounts) Rules, 1999

(1)A receipt in form No. JP 1 shall he given for all the money received by the Janpad Panchayat. The receipt shall he signed by the Chief Executive officer or such other officer as may be authorised by him.