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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Zila Panchayats (Accounts) Rules, 1999

(2)When money is received by cheque, demand draft or other money instruments, only a letter acknowledging the receipt of cheque, demand draft etc. shall be issued to the person concerned. Final receipt may however be issued, if demanded, on realisation of cheque, draft etc. No receipt need be issued in respect of receipt of funds by the Panchayat through direct bank transfer.