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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in Madhya Pradesh Road Safety Fund Rules, 2017

(1)Fund Controller and related executing agency shall be responsible for preparing the details of amount received and amounts disbursed from the Fund and shall prepare the Annual Accounting Report including Utilisation Certificate, Income/Expenditure statement etc. at the year end, as per the Public Account norms of the State Government.