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

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Rajya Suraksha Adhiniyam, 1990

(2)The State Government or any officer empowered in this behalf by the State Government by general or special order may exempt any such inhabitant or class or section of such inhabitant from liability to pay such fine or any portion thereof.