Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Madhya Pradesh - Subsection Section 45(vii) in The M.P. Gram Panchayats (Accounts) Rules, 1999 (vii)The percentage deduction from bills held as security in connection with contracts to execute works should not be refunded till the final bill has been prepared and passed.
