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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

(3)The Nigam shall forward each year to the State Government for its approval programme of work which shall include projects for the next year under Section 25. The State Government may, however, specify any other areas to be entrusted to the Nigam and any other work under Section 18 for execution, in addition to the approval programme, by the Nigam in such area during the year.