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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(6) in The M.P. Panchayat (Gram Panchayat Ke Sarpanch Tatha UP-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Viruddh Avishwas Prastav) Niyam, 1994

(6)After the voting is over, the Presiding Officer shall take out the ballot papers from the ballot box sort out the votes for and against the motion. If the number of votes in favour of the motion fulfils the requirement of sub-section (1) of Section 21, sub-section (1) of Section 28 or sub-section (1) of Section 35, as the case may be, the Presiding Officer shall declare that the motion of no confidence is passed. [x x x] [Omitted by Notification No. B-1-4-95-XXII-P-2, dated 23-12-1995].