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State of Madhya Pradesh - Section

Section 41 in The M.P. State Road Transport Corporation Rules, 1962

41. Physical Verification of Assets.

- A physical verification of all the assets of the Corporation both movable and immovable, shall be made at least once a year by officers of the Corporation, specially authorised in this behalf, who are not the custodians thereof. The results of verification indicating shortage or excesses of both shall be recorded in writing and the orders of the Corporation or any officer authorised in this behalf shall be obtained thereon and action shall be taken in accordance with those orders.