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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(1) in The M.P. Municipal Accounts Rules, 1971

(1)all sums received by him in full detail of names and particulars except in regard to such receipts as are realized through collectors who maintain their own registers; in these cases all that need be entered is the total amount received, the head of receipt and the name of the collector;