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State of Madhya Pradesh - Section

Section 3 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

3. Power to add to Schedule.

- The State Government may, on its own motion or on the recommendation of the Board, declare, by notification, any other industry to be village industry to which this Act applies, and thereupon the industry so declared shall stand specified in the Schedule for the purpose of this Act.