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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(13) in The M.P. Zila Panchayat (Business) Rules, 1998

(13)If a case, which is proposed to be brought before any Committee, relates to more than one Standing Committee, the Chairpersons of the Standing Committees shall attempt to come to an agreement thereon. II an agreement is reached, the precis may contain the joint recommendations of such Standing committees. If no agreement is reached, the precis shall State the recommendations of each of the Standing Committees concerned and the points of difference.