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State of Madhya Pradesh - Section

Section 34 in The Central Provinces Debt Conciliation Rules, 1933

34.

The Board shall also submit by the 15th October every year through the Deputy Commissioner and the Commissioner to the local Government a report on the following particulars :-
(i)Progress of work and results achieved.
(ii)Difficulties experienced in working the Act, and amendments, if any, that appear to be necessary to the Act or Rules.