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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(b) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994 (b)make a personal charge or accusation against an office bearer or official of the Local Government, Stale Government or Central Government;
