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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(4)(a) in The M.P. Civil Services (Conduct) Rules, 1965

(a)lend or borrow money, as principal or agent to or from any person within the local limits of tire authority with whom he is likely to have official dealings, or otherwise place himself under any pecuniary obligation to such person, or