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[Cites 0, Cited by 0] [Section 320(3)] [Section 320] [Entire Act]

State of Madhya Pradesh - Subsection

Section 320(3)(i) in The M.P. Municipalities Act, 1961

(i)to communicate without delay to the Council any information which he receives of a design to commit or of the commission of any offence against this Act or any rule or bye-law made thereunder; and