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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(vii) in The M.P. Gram Panchayats (Budget Estimates) Rules, 1997

(vii)Provisions should be made for the due discharge of all liabilities in respect of loans and interest due thereupon, contracted by the Gram Panchayat and for other commitments falling due for payment during the budget period.