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[Cites 0, Cited by 0] [Section 7J] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7J(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(4)[ The Gram Kosh shall be operated by the Gram Vikas Samiti and till amounts from the Gram Kosh shall be drawn under joint signature of the [President of the Gram [Vikas] [Substituted by M.P. Act No. 23 of 2001 (w.e.f. 10-10-2001).] Samiti and the Secretary of the Gram Panchayat] with the approval of Gram Sabha and accounts of the drawal shall be maintained by the Secretary of the Gram Vikas Samiti. The information regarding all receipts into and drawals from the Gram Kosh shall be placed before the Gram Sabha in its next meeting.]