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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(3)For the purpose of carrying out the objects of this section, the Board may make regulations regulating all matters connected with or ancillary to the custody of, payment of moneys into and withdrawal of money from the Fund.