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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(5) in The M.P. Gram Sabha (Audit) Rules, 2001 (5)The satisfaction of the Gram Sabha regarding proper utilization of funds shaft be recorded, and observations of the Gram Sabha, if any, shall also be recorded.
