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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in M.P. Road Safety Fund Rules, 1995

(2)Amount (compounding fees) collected by the Police Department M.P. being directly credited to the said fund shall continue to be credited to the proper fund according to prevailing practice. Thereafter an amount equal to 50% of the amount credited in the previous year shall be transferred from the consolidated fund to the said fund created under the public accounts.