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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2)(d) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(d)conditions subject to which Board may appoint officers, clerical and executive staff under Section 10;