Section 13(2)(h) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

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State of Madhya Pradesh - Subsection

Section 13(2)(h) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(h)All matters related to removal of untouchability, welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes. Removal of social evils like dowry and welfare of disabled, old and destitute, women and child welfare; and

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State of Madhya Pradesh - Subsection

Section 13(2)(h) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005