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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in The M.P. Panchayat Nirvachan Niyam, 1995

(3)[ The Commission may assign such duties and functions to the officers and members of staff appointed or deployed under sub-rule (1) and invest them with such powers, in relation to such areas as it may deem necessary or consider fit, in relation to conduct of elections and matters connected therewith or incidental thereto.] [Inserted by Notification No. F-1-40-95-XXII-P-2, dated 17-2-1999.]