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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(6) in The M.P. Zila Panchayats (Accounts) Rules, 1999

(6)The question whether a particular mode of security tendered is or is not satisfactory from the point of view of its acceptance or otherwise if for Chief Executive Officer to decide at his discretion after examining all the aspects of the case.