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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Lok Parisar (Bedakhali) Niyam, 1975

(2)Where any proceeding has been transferred under sub-rule (1), the competent authority who thereafter is incharge of such proceeding may, subject to any special directions in the order of transfer, either restart it or proceed from the point at which it was transferred.