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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3) in The M.P. Rajya Pichhada Varg Ayog (Annual Statement of Accounts and Annual Report) Rules, 1998

(3)The Annual Report referred in sub-section (1), after approval by the Commission shall be signed by the Chairperson and all Members and shall be authenticated by the Secretary.