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

State of Madhya Pradesh - Subsection

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

(vi)After disposal of the objections, the final select list shall be published as prescribed and the final select list shall remain valid for a period of one year from the date of final publication.