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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(c) in The M.P. Madhyastham Adhikaran Adhiniyam, 1983

(c)[ "Chairman" means the Chairman appointed under Section 4;] [Substituted by M.P. Act No. 36 of 1995 (w.e.f. 15-12-1995).]