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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2) in The M.P. Municipal Service (Executive) Rules, 1973

(2)Every appeal preferred under these rules shall be addressed to the Secretary to the Government Local Government Department; and
(a)contain all material statements and arguments relied on by the - appellant with an attested copy of the orders imposing the penalty;
(b)contain no disrespectful or improper language;
(c)be complete in itself.