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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Madhya Pradesh - Subsection

Section 152(6) in The M.P. Municipal Accounts Rules, 1971

(6)Wages not claimed within three months of their falling due shall not be paid without the written orders of the Chief Municipal Officer. Claims preferred six months after their becoming due shall, however, be supported by a certificate from the head of the section that the amount was not paid before.