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 140] [Entire Act] State of Madhya Pradesh - Subsection Section 140(3) in The M.P. Municipal Accounts Rules, 1971 (3)The time within which the work is to be completed from the date of the receipt of orders to commence work.
