Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 36 in The M.P. Janpad Panchayats (Accounts) Rules, 1999 36. Vouchers to be signed and numbered. - Each payment voucher shall be numbered consecutively for the year, and duly signed by the Accountant/ Cashier and/ or other authorised officer.
