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State of Madhya Pradesh - Section

Section 121 in The M.P. Municipal Accounts Rules, 1971

121.

The abstract register shall be posted as often as may be convenient but in no case later than 10 days after the close of the month to which the account relates. The totals of the month shall be made under each head, transfer entries and adjustments effected in accordance with rules, and the progressive total worked out by adding to the figures of the month those of the preceding month of the year. The cash abstract registers shall be checked by the Accounts Officer and if there is no Accounts Officer by the Chief Municipal Officer with the cash book once a month and signed.Adjustments