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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(ii) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959

(ii)"Competent Authority" means a person appointed by the State Government by Notification to perform in any local area specified therein the functions of a competent authority under this Act;