Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 187 in The M.P. Municipal Accounts Rules, 1971 187. When any expenditure is to be incurred out of this fund, the whole or such portion of the investment as may be required, shall be realised for the purpose.
