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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(3A) in The M.P. Civil Services (Conduct) Rules, 1965

(3A)[ If a Government servant either fails to file a return prescribed in sub-rule (1) Or files a return for any year which does not fully disclose all the property that is required to be indicated or otherwise conceals any such property it would amount to misconduct,