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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(ii) in The M.P. Gram Panchayats (Accounts) Rules, 1999

(ii)Percentage deductions made from a contractor's bill held as security for the due fulfillment of a contract should not be converted into any other forms of security unless there is special rule or order for such conversion.