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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(2) in The M.P. Municipal Accounts Rules, 1971

(2)The challan shall be prepared in duplicate showing the details of the remittance and the head of account to which the amount is to be credited and shall be signed by the Chief Municipal Officer or by any other officer of the Municipality authorised by the Finance or the Standing Committee in this behalf.