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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1)(vi) in The M.P. Zila Panchayat (Business) Rules, 1998

(vi)On receipt of a report from the Finance Officer the expenditure is being incurred for which there is no sufficient sanction, it shall require the Standing Committee concerned to obtain sanction or not to incur further expenditure.