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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999

(3)Fees. - Panchayat may impose such application Ices as may be necessary to meet out expenses in this regard. Concessional rate of fees shall be applicable to candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes :Provided that candidates belonging to below poverty line family shall be exempted from paying such application fee.