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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(3) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994 (3)The office-bearer concerned shall not be entitled to vote on the question referred to in sub-rule (2).
