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

State of Madhya Pradesh - Subsection

Section 19(1) in M.P. Panchayat Services (Conduct) Rules, 1998

(1)No Panchayat Servant shall except with the previous sanction of the Secretary or Chief Executive Officer, as the case may be, have recourse to any Court or to the press for vindication of any official act which has been subject matter of advance criticism or an attach of a defamatory character.