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State of Madhya Pradesh - Section

Section 55 in The M.P. Wakf Rules, 2000

55. The form in which the Annual Report is to be submitted and the matters which such report shall contain under Section 98.

(1)The Board shall prepare the general Annual Report in Form IV and this report shall be presented to the State Government by the 31st July of every year.
(2)On receipt of the Annual Report, the State Government will examine it and place it before the State Legislature.