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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Civil Services (Conduct) Rules, 1965

(1)No Government servant shall, except with the previous sanction of the Government, own wholly or in part, or conduct or participate in the editing or management of any news paper or other periodical [publication and any other media] [Substituted by Notification No. F-C-5-1-96-3-EK, dated 25th May, 2000, for the word 'publication'.],