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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(vi) in The M.P. Gram Panchayats (Accounts) Rules, 1999

(vi)The Sarpanch on returning any security to the depositor should invariably obtain his acknowledgment duly signed and witnessed. When an interest-bearing security is refunded or transferred, the acknowledgment should set forth full particulars.