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 141] [Entire Act] State of Madhya Pradesh - Subsection Section 141(e) in The M.P. Municipal Accounts Rules, 1971 (e)schedule describing any materials the properly of the Municipal Council which the contractor will be required to utilise and the rate at which they will be supplied.
