Section 25(3)(f) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

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State of Madhya Pradesh - Subsection

Section 25(3)(f) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(f)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official concerned in the administration of this Act to any person or persons appointed by the Commissioner under the Public Servants (Inquiries) Act, 1850 (XXX of 1850), or to any officer otherwise appointed to hold such inquiry' or to a Public Service Commission established under the Constitution when exercising its functions in relation to any matter arising out of such inquiry; or

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State of Madhya Pradesh - Subsection

Section 25(3)(f) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964