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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(6) in The M.P. Zila Panchayat (Business) Rules, 1998

(6)The Chief Executive Officer may, on his own motion or on orders of the President or any other Standing Committee, send requisition for papers relating to any case in any Standing Committee and any such request by him shall be complied with by the Secretary of the Standing Committee concerned.