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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(b) in The M.P. Municipal Accounts Rules, 1971

(b)A person who is a relative of a contractor shall not be accepted as surety for the fulfilment of a contract by a contractor unless the officer accepting the security is fully satisfied that the relative has separate property of his own and the surety files an affidavit to the effect that he has separate property of his own.