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] [Entire Act] State of Madhya Pradesh - Section Section 3 in The M.P. Hospital Supplies Rules, 1972 3. Annual purchase or purchases exceeding the value of Rs. 5,000 of necessary articles shall be made inviting sealed tenders from reputed and reliable suppliers.
