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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(3) in The M.P. Zila Yojna Samiti Nirvachan Niyam, 1995 (3)The names of all the candidates who have been validly proposed and seconded shall be recorded in writing by the presiding officer and shall be read out in the meeting.
