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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Local Bodies Services Commission Act, 1950

(2)From the date specified in the notification published under subsection (1), no such local body shall decide any matter in which consultation with the Commission is necessary by or under the said sub-section until the Commission's report thereon has been received and considered.