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State of Madhya Pradesh - Section

Section 11 in The M.P. Janpad Panchayats (Accounts) Rules, 1999

11. Cash Book.

- The cash book shall be in a bound register in Form No. JP-3. Each page of the cash book be numbered serially and a certificate regarding number of pages contained therein shall be recorded on the first page of the Cash Book and signed by the Chief Executive officer or the officer nominated by him.