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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(1) in M.P. Panchayat (Purchase of Material and Goods) Rules, 1999 (1)Earnest money deposited by unsuccessful tenderer shall be refunded immediately after acceptance of the tenders.
