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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in M.P. Nagar Vikas Nidhi Niyam, 2001

(3)The criterion for expenditure from the Infrastructure Fund shall he prescribed by the Committee and neither any project shall be taken up nor expenditure shall be incurred for this purpose against the recognized criterion.