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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(ix) in The M.P. Gram Panchayats (Accounts) Rules, 1999

(ix)The question whether a particular form of security tendered is or is not satisfactory from the point of view or its acceptance or otherwise if for Sarpanch to decide at his discretion after examining all the aspects of the case.