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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(5)(e) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

(e)is directly or indirectly defamatory or objectionable or which makes or implies a charge against any individual or class of society or is irronical or frivolous in nature;