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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(4) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(4)Every payment charged to the Market Committee Fund shall be supported by bill and an order to pay the amount which shall be expressed both in figures and words and every such order to pay shall be signed by the Secretary only after it has been approved by the Market Committee, except-
(i)for payment of salary and allowances of members of the service and of officers and servants of the Market Committee;
(ii)for payment of works and repairs which have been duly sanctioned by the Director;
(iii)for meeting urgent expenditure not exceeding two hundred rupees for which there is a budget provision.