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 139] [Entire Act] State of Madhya Pradesh - Subsection Section 139(2) in The M.P. Municipal Accounts Rules, 1971 (2)Contracts shall not be given to person who may have failed to complete their previous contracts of whatever nature within the stipulated time and amount.
