Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(1) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005 (1)The Standing/ Adhoc Committee shall consist of members, who are stake holders of the work assigned to it.
