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State of Madhya Pradesh - Section

Section 2 in The M.P. Rajkoshiya Uttardayitva Avam Budget Prabandhan Niyam, 2006

2. Definitions.

(1)In these rules, unless the context otherwise requires :-
(a)"Act" means the Madhya Pradesh Rajkoshiya Uttardayitva Avam Budget Prabandhan Adhiniyam, 2005 (No. 18 of 2005);
(b)"Form" means a form appended to these rules;
(c)"Section " means a section of the Act;
(d)"Previous Year" means the financial year preceding of the current year;
(c)"State Government" means the Government of Madhya Pradesh.
(2)Words and expressions used herein but not defined and defined in the Act shall have the same meanings as assigned to them in the Act.