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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(4)(i) in The M.P. Civil Services (Conduct) Rules, 1965

(i)No Government servant shall, save in the ordinary- course of business with a bank or a firm of standing duly authorised to conduct banking business, either himself or through any member of his family or any other person acting on his behalf,-