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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(2) in The M.P. Zila Panchayats (Accounts) Rules, 1999

(2)The total amount of outstanding advances at any time must reconcile with consolidated account of the relevant loan/advance account in the General Ledger. Reconciliation of the General Ledger account with the advances register (s) should be done on monthly basis.