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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(3)(iii) in The M.P. Municipalities Act, 1961

(iii)when such decision is not unanimous, the number of votes and the names of Councillors voting for and against such question and the names of those who have remained neutral, whether votes have been taken by division or otherwise :