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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959

(2)Without prejudice to the provisions of sub-rule (1) the State Government may delegate all or any of the powers or duties conferred or imposed upon it by Rule 8 or 9 to such officers of the Corporation as it may deem fit.