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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Madhya Pradesh - Subsection

Section 96(1)(a) in The M.P. Municipalities Act, 1961

(a)except in accordance with a special or general order of the Council, communicate directly or indirectly the contents of any official documents or information to any member of the Council or to any member of the general public;