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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5)(vi) 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

(vi)[ In case of Municipal Council and Nagar Panchayat the tender shall be invited for construction work or purchase of material in accordance with the provisions of the Work Manual of the Public Works Department and recommendation of the Tender Committee, constituted under these rules, shall be obtained on the tenders so received.] [Substituted by Notification No. 20-F-5-8-2001-XVIII-3, dated 11-10-2002.]