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State of Madhya Pradesh - Section

Section 23 in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000

23. Payment of bills other than monthly bills.

- Each bill, other than monthly wage bill, should be presented to Chief Accounts Officer. Chief Accounts Officer shall send it as it is to Accounts Officer or authorised concerned Assistant who, after entering the bill accordingly in Register will check the bill for its acceptability in connection with other documents, reasonableness of claim and arithmetical accuracy and examine it. If the bill is found correct and in order after such checking and examination, it shall be placed before the competent official for payment.