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State of Madhya Pradesh - Section

Section 103 in The M.P. Municipal Accounts Rules, 1971

103.

The last payment of any employee's salary, travelling allowance, provident fund deposits, gratuity or security deposits shall never be made until it has been ascertained that there arc no demands outstanding against him. A certificate to this effect signed by the Chief Municipal Officer shall be attached to each such bill.Distribution of Salaries