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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

(2)The Board of Directors, in discharging its functions, shall act on business principles regard being had to public interest, and shall be guided by such directions on questions of policy as may from time to time be given to it by the State Government.