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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(2) in Publication of Byelaws Rules

(2)The Council shall also publish the notice and the draft of byelaws-
(a)by pasting copies thereof on the notice board at the Municipal office;
(b)by affixing copies thereof at conspicuous places with the municipality; and
(c)by circulating their copies within the Municipality in print in Hindi and English languages.