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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(2)The President shall convene a meeting of the Standing Committee on a written requisition signed by at least fifty percent members of the Standing Committee.