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State of Madhya Pradesh - Section

Section 18 in The Charitable Endowments (Madhya Pradesh) Rules, 1957

18. Audit.

- The Treasurer's accounts will be audited annually by the Examiner, Local Fund Accounts, Madhya Pradesh and his Assistants.Form 1[See Rule 10]Register of Securities held under Act VI of 1980
Particulars of securities received
Serial No. Date of receipt Name of brief description of charitable endowment From whom received No. and date of forwarding letter Nature of securities, Government securities 3.5%loan of 1865, guaranteed Railway debentures etc. Distinguishing number of each security Nominal value of each security Total nominal value of each separate endowment Ledger folio Remarks
1 2 3 4 5 6 7 8 9 10 11
 
Form 2[See Rule 10]Ledger Account of Securities held under Act VI of 1980