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State of Madhya Pradesh - Section

Section 169 in The M.P. Municipal Accounts Rules, 1971

169.

Before a bill is passed for payment the officer concerned shall see that the articles billed for have been entered in the appropriate stock book or the property register, as the case may be, and that a reference to the entry in the register is quoted in the bill. The Chief Municipal Officer shall be responsible to see that this rule is properly enforced.