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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(7) in The M.P. Municipalities (Budget Estimates) Rules, 1962

(7)"C-II-Public Works". If the Public Works establishment be employed partly upon works connected with any of the other heads the share of the charges debitable to those heads should be shown under those heads and not under this head.