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State of Madhya Pradesh - Section

Section 23 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

23. Acknowledgement and receipt of bills.

(1)Separate acknowledgements (stamped where necessary) shall be taken when disbursements are made in the office of the Market Committee in the last column of the bill and in other cases in the acquittance register from each officer or servant to whom any salary or allowance is paid except the drawer of the bill is the sole payee and has already furnished a receipt (stamped where necessary) in the bill itself.
(2)Where any authorised officer or servant of the Market Committee makes any payment from any sum drawn by him he shall, unless a receipt (stamped where necessary) has been furnished on the bill itself, obtain and attach to the bill a separate receipt (stamped where necessary).