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State of Madhya Pradesh - Section

Section 49 in The M.P. Janpad Panchayats (Accounts) Rules, 1999

49. Recovery of advance.

- It will he the responsibility of the person who has taken any advance to submit a statement of expenditure incurred for the purpose for which the advance was made 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.