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State of Madhya Pradesh - Section

Section 22 in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000

22. Period of bill for payment.

- Other than travelling and medical bills, any bill towards claim from the Board shall be presented to the Board within a period of six months from the date the claim falls due. Bills presented after six months cannot be entertained without approval of the Managing Director.