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

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

(2)The State Government may, if it thinks fit, nominate one of the other Directors as Vice-Chairman of the Board :Provided that the Vice-Chairman shall be nominated from among official Directors, if the Chairman is appointed from among non-official Directors.