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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2)(b) in M.P. Panchayat (Purchase of Material and Goods) Rules, 1999

(b)the precise form in which the tender shall be made, that is whether the prices for various articles are to be quoted and whether comparative value of the tender will be examined with reference to each article mentioned in the schedule of quantities or for all such articles conjointly or for groups of such articles;