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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007

(1)The selected candidate shall execute an agreement with the Appointing Authority/Commissioner on Non Judicial Stamp of Rs. 50 (Rupees fifty only) just after the receipt of the appointment order. Expenses on execution of the agreement shall be borne by the selected candidate.