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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Govansh Vadh Pratishedh Rules, 2004

(3)After receiving the final list from local body, the collector of the district shall get it scrutinised and after certification on prescribed Form 4, he shall recommend for various self employment schemes of concerned corporations and/or Boards of the State Government on the basis of affected persons demand, and a copy of that list shall be endorsed to the local officer for co-ordination.