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

State of Madhya Pradesh - Subsection

Section 19(18) in The M.P. Zila Panchayat (Business) Rules, 1998

(18)It shall be the duty of the Secretary concerned to take necessary action for the implementation of the resolution passed by the Standing Committee and shall submit the compliance report or up-to-date position of the case in the following meeting of the Committee.