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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(3) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

(3)No regulation made by the Board shall have effect until it has been approved by the State Government and published in the Gazette, and the State Government, in approving a regulation may make any change therein which appears to it to be necessary.