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State of Madhya Pradesh - Section

Section 165 in The M.P. Municipal Accounts Rules, 1971

165.

Stocks of Forms in which receipts for money received are granted shall be kept in the personal custody of the Superintendent or the Head Clerk who shall maintain an account of receipts and issues.An account of other forms, and of stationery and stamps, shall be maintained in the Municipal office and checked periodically by the Chief Municipal Officer.