Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(3) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994 (3)The Chairperson may disallow any motion to call his attention for information if it contravenes the provisions of Rule 7.
