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

State of Madhya Pradesh - Subsection

Section 2(c) in The M.P. Rajya Pichhada Varg Ayog (Annual Statement of Accounts and Annual Report) Rules, 1998

(c)"Chairperson" means the Chairperson of the Commission appointed by the State Government under clause (a) of sub-section (2) of Section 3 of the Act;