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State of Madhya Pradesh - Section

Section 19 in The M.P. General Clauses Act, 1957

19. Official chiefs and subordinates.

- In any enactment it shall be sufficient, for the purpose of expressing that a law relative to the chief or superior of an office shall apply to the deputies or subordinates lawfully performing the duties of that office in the place of their superior to prescribe the duties of the superior.Provisions as to Orders, Rules, etc., made under Madhya Pradesh Acts