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State of Madhya Pradesh - Section

Section 13 in M.P. Panchayat (Purchase of Material and Goods) Rules, 1999

13. Purchase after obtaining Non-availability Certificate.

- The material which, under Store Purchase Rules, of the State Government, is intended to be purchased through Agro Industries Development Corporation, Laghu Udyog Nigam, Khadi Gram-Udyog, Charma Vikas Nigam, Hastshilp Vikas Nigam, etc. shall he purchased from open market only after obtaining non-availability certificate from them, complying with the said procedure in the rules.