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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in M.P. Panchayat Services (Conduct) Rules, 1998

(1)No Panchayat Servant shall except with the previous sanction of the Panchayat or prescribed authority own wholly or in part or conduct or participate in the editing or management of any newspaper or other periodical publication.