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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2)(a) in M.P. Panchayat (Purchase of Material and Goods) Rules, 1999

(a)the conditions under which, the officer from whom, and the price, if any, for which a copy of the schedule of quantities of the various kinds of articles can be obtained if they can not he mentioned in detail in the notice or advertisement itself;