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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(3)Before giving such sanction under sub-section (2) the Director shall call upon the person against whom the proceedings are to be instituted to show cause why the sanction should not be given.