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] [Entire Act] State of Madhya Pradesh - Section Section 151 in The M.P. Municipal Accounts Rules, 1971 151. Final payment to contractors. - No contractor should be finally paid up until the completion certificate and the completion report required by the preceding rules have been furnished.
