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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Madhya Pradesh - Subsection

Section 200(2) in The M.P. Municipal Accounts Rules, 1971

(2)The monthly accounts and quarterly abstract drawn under sub-rule (1) shall be placed before the Finance Committee and if there is no Finance Committee before the Standing Committee as laid down in Section 120 (2).
(c)Annual Accounts