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

State of Madhya Pradesh - Subsection

Section 5(3) in Rules Regarding Returns of Establishments

(3)The annual report shall deal with every branch of the activities of the Municipality, including so far as may be relevant, the subjects mentioned in the skeleton form of report appended to this rule, and shall be arranged, as far as possible in the order given in the form.