Section 80(1)(iii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(1)(iii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(iii)delegation of powers, duties and functions to the officers and servants, appointment, pay, punishment, pensions, gratuities, leave, leave allowances, contributions by them to any provident fund which may be established for the benefit of such officers and servants and other conditions of service;

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State of Madhya Pradesh - Subsection

Section 80(1)(iii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972