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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(7) in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966

(7)The proceedings shall be approved by the person presiding at the meeting and his approval shall be taken as final proof of the authenticity of the Committee's recommendations.