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State of Madhya Pradesh - Section

Section 11 in The M.P. Zila Panchayats (Accounts) Rules, 1999

11. Cash Book.

- The cash book shall be in a bounded register in Form No. ZP-3. Each page of the cash book shall be numbered serially and a certificate regarding number of pages contained therein shall be recorded on the first page of the cash book and signed by the Chief Executive Officer or Officer nominated by him.