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

State of Madhya Pradesh - Subsection

Section 14(3) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(3)If a meeting is not held within 10 days of the receipt of the said requisition, the Secretary of the committee shall call such meeting compulsorily.