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 14(3)] [Section 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(3)(c) in The M.P. Gram Sabha (Audit) Rules, 2001 (c)hold that the defects or irregularities pointed out in the report or any of them have not been removed or remedied.