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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Local Bodies Services Commission Act, 1950

(1)Every local body shall pay to the State Government such annual contribution towards the expenses of the Commission as the State Government may, having regard to the financial state of the local body concerned and the services likely to be rendered by the Commission to such local body, fix.