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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(4) in The M.P. Zila Panchayats (Accounts) Rules, 1999

(4)The Chief Executive Officer on returning any security to the depositor should invariably obtain his acknowledgment duly signed and witnessed. When an interest bearing security is refunded or re-transferred, the acknowledgment should set forth full particulars.