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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1)(b) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(b)the duty to-
(i)be responsible for die proper maintenance and safe custody of all registers, records and other documents required by or under the Act to be maintained;
(ii)carry out such general or special orders as may be issued by the State Government from time to time in connection with the carrying out of the provisions of the Act.