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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(3)The Secretary shall operate this cash balance.']]- For meeting the current expenditure from the Market Committee Fund, a cash balance (Permanent Advance) not exceeding the limit as fixed by the Managing Director shall be kept in the custody of the Secretary of the Market Committee. A separate cash book of permanent advance shall be maintained and the recoupment up to the limit fixed by the Managing Director shall be made from the Market Committee Fund :Provided that before such recoupment, the account together with the bills in respect of the permanent advance given previously shall be given to the Accountant of the Market Committee.]