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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(a) in The M.P. Hospital Supplies Rules, 1972

(a)The officers of the hospitals shall prepare an estimate of the requirements for the year on the basis of the average annual consumption during the last two years and thereafter they shall submit the same to their respective Civil Surgeon/District Medical Officer or where there is a hospital attached to a Medical College to the Superintendent of the hospital. They shall invite tenders after compiling the requirements of all the local hospitals.