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State of Madhya Pradesh - Section

Section 20 in The M.P. General Clauses Act, 1957

20. Construction of orders etc., issued under Madhya Pradesh Acts.

- Where, in any Madhya Pradesh Act, a power to issue any notification, order, scheme, rule, form or bye-law is conferred then, expressions used in the notification, order, scheme, rule, form or bye-law, shall, unless a different intention appears, have the same respective meanings as in the Act conferring the power.