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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(5) in The M.P. Municipalities (Budget Estimates) Rules, 1962

(5)The estimate of expenditure on fixed establishments as well as fixed monthly recurring charges on account of rent, allowances, etc., shall be made according to actual sanctioned scale, irrespective of savings, and shall provide for the gross sanctioned pay without deduction of income-tax.