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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(11) in The M.P. Zila Panchayat (Business) Rules, 1998

(11)When it has been decided that a case has to be brought before the Committee, the Secretary of the Standing Committee concerned shall cause to be prepared a precis of the case. On the Chairman's permission being obtained, copies of the precis shall be circulated by the Secretary of the Standing Committee concerned to all the members of the Committee and the Chief Executive Officer in a closed cover.