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

State of Madhya Pradesh - Subsection

Section 23(1) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959

(1)The State Government may delegate any of the powers or duties conferred or imposed upon it by these Rules to such of its officers as it may, with consent of the Corporation, specify in this behalf.