Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Madhya Pradesh - Subsection

Section 140(6) in The M.P. Municipal Accounts Rules, 1971

(6)The name of the office where the blank tender form may be obtained and the price charged for each form, the number of plans concerning the work and the place and time where they may be inspected, if such plans do not form part of the tender form.