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

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Municipal Accounts Rules, 1971

(1)A Municipal Council shall not without the previous sanction of the State Government make any addition to, alteration in or modification of any register or form prescribed in these rules and no new forms shall be introduced by any Council.