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[Cites 0, Cited by 0] [Section 6(11)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(11)(iv) in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005

(iv)The objections filed by the candidate shall be decided by the Appeal Committee within 15 days of the receipt of objections from the Collector after giving all opportunity of due hearing to the candidate, who has filed the objection :