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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(4)(i) in The M.P. Civil Services (Conduct) Rules, 1965

(i)The Government or the prescribed authority may, at any time, by general or special order, require a Government servant to furnish, within a period specified in the order, a full and complete statement of such movable or immovable property held or acquired by him or on his behalf or by any member of his family as may be specified in the order. Such statement shall, if so required by the Government or by the prescribed authority, include the details of the means by which, or the source from which such property was required.