Section 5(5)(vii) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

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State of Madhya Pradesh - Subsection

Section 5(5)(vii) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

(vii)Where the amount of expenditure involved exceeds rupees one thousand and does not exceed rupees ten thousand, it shall be necessary to call atleast three quotations and it shall be necessary for the sanctioning authority to ensure that the rate which is being sanctioned, is not more than the prevailing market rate :

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State of Madhya Pradesh - Subsection

Section 5(5)(vii) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998