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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(b) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988

(b)The remaining amount realized by the Recovery Officer shall be deposited within 3 days with the concerned Authority, or, on its behalf, into a separate bank account to be opened, with the prior approval of the Collector, in the name of the "Recovery Officer-bank dues recoveries" in one or more bank branches (hereinafter referred to as the Link Branches). The amount will be deposited together with Authority wise lists in triplicate in Form V The Link Branches, while retaining one copy for their record, shall forward one copy of the list together with the amounts so received to the concerned Authorities within 3 days. The third copy, duly acknowledged, shall be returned to the Recovery Officer for his record.