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

State of Madhya Pradesh - Subsection

Section 152(3) in The M.P. Municipal Accounts Rules, 1971

(3)If, however, the work is of a petty nature and in consequence not susceptible of measurement a certificate in lieu of the above shall be furnished by the officer-in-charge of the work to the effect that the work turned out is worth the amount paid for it.