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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(c) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994

(c)use offensive language about the conduct or proceedings of the Parliament, or of the Legislature of any State or of any Zila Panchayat, Janpad Panchayat or Gram Panchayat;