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State of Madhya Pradesh - Section

Section 561 in M.P. Civil Court Rules, 1961

561.

Indenting officers should satisfy themselves before signing an indent that it has been properly prepared, that the quantities indented for are reasonable and that no supplementary indent will be necessary during the year.Note. - Attention of the Indenting and Controlling Officers is drawn to the provisions of Rules 15, 17 and 18 of the Madhya Pradesh Forms Rules, 1971.