Section 45(2)(b) in M.P. Vat Rules, 2006

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State of Madhya Pradesh - Subsection

Section 45(2)(b) in M.P. Vat Rules, 2006

(b)For the amount deducted under sub-section (2) of Section 26, the person shall issue a certificate in Form 32 in duplicate to the contractor within ten days of the deposit of such amount under the provisions of sub-rule (1).

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State of Madhya Pradesh - Subsection

Section 45(2)(b) in M.P. Vat Rules, 2006