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State of Madhya Pradesh - Section

Section 15 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

15. Direction by State Government to Board.

- The State Government may give to the Board, such directions as in its opinion are necessary or expedient in connection with welfare of the workers, expenditure from the Fund or for carrying out the other purposes of the Act and the Board shall comply with such directions.