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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(6) in Publication of Byelaws Rules

(6)When any byelaws made by a Council is submitted for confirmation to the State Government, a copy of the notice published and every objection and suggestion received with respect to the draft shall be submitted to the State Government along with the said byelaws for its consideration.