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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(b) in Rules Regarding Returns of Establishments

(b)Duplicate copies of all the statements shall also be sent to the Collector which after scrutiny in his office shall be transmitted to the State Government by the 15th July for the preparation of consolidated statements for the State.