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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(v) in Rules Regarding Returns of Establishments

(v)Disposal of business-Total number of meetings of the Council and its Committees-abortive meetings-attendance at meetings-municipalities not holding prescribed number of meetings and reasons therefor-reasons for non-attendance-action taken against habitual absentee members-unduly large number of meetings-disposal of business by Committees.