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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000

(1)Leaving aside Farmers' Road Fund and Agricultural Research and Infrastructural Development Fund, at the rate of five per cent, of remaining aggregate receipts Chief Accounts Officer will deposit in separate Bank account every three months in the form of Reserve Fund. Use of Reserve Fund shall be made for the payment of pension to the members of State Board Service, family pension, ex-gratia, gratuity, grant, loan and advances as per procedure prescribed by Board.