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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in Madhya Pradesh Social Audit Rules, 2013

(3)Notwithstanding anything contained in sub-rule (2), the implementing agency of the Scheme shall provide requisite information or documents to the Programme Officer for making it available to the Samiti at least fifteen days prior to the date of commencement of the social audit.