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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(2) in The M.P. Janpad Panchayats (Accounts) Rules, 1999

(2)The total amount of outstanding advances at any time must reconcile with reconcile with the consolidated account of the relevant loan/advance account in the General Ledger. Reconciliation of the General Ledger account with the advances register(s) should be done on monthly basis.