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State of Madhya Pradesh - Section

Section 25 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

25. Act not to apply to Scheduled Industries.

- Nothing in this Act shall apply to any industry declared to be a scheduled industry under the Industries (Development and Regulation) Act, 1951 (No. 65 of 1951), or to affect any of the provisions of the said Act.