Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 150] [Entire Act] State of Madhya Pradesh - Subsection Section 150(b) in The M.P. Municipal Accounts Rules, 1971 (b)Chairman of the Public Works or Standing Committee. - If there is work on which total expenditure exceeds Rs. 2,500 but not Rs. 10,000;
