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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1)(iii) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977

(iii)The applications received under clause (i), by the date fixed therein, shall be scrutinized by the District Committee with a view to ascertain whether the applicants are eligible under sub-rule (2) or not and after such scrutiny the District Committee shall prepare a final list of the applicants eligible under the said sub-rule.