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[Cites 0, Cited by 1] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(5) in The M.P. Municipal Corporation Act, 1956

(5)No penalty mentioned in sub-section (2) above shall be imposed upon any municipal officer or servant by order of any authority subordinate to that which makes appointment to the post he holds at the time of the order and unless he has been given a reasonable opportunity of showing cause against the imposition of such penalty.