Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Zila Panchayats (Accounts) Rules, 1999

(3)Before a receipt book is brought into use, the number of receipts contained therein shall be counted. The receipt of the purchased/printed receipt books shall verified by the Chief Executive Officer and details of receipt entered, in the stock register of receipt books shall be in Form No. ZP-2. Similarly on issue of receipt books the details of issues shall be recorded in the stock register.