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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(b) in The M.P. Ashaskiya Shikshan Sanstha (Anudan Ka Pradaya) Adhiniyam, 1978

(b)"Competent Authority" means an authority appointed by the State Government, by notification for discharging the functions of competent authority under this Act;