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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(2)The certificate to be granted under sub-section (1) shall be in such form and for such period, shall contain such, particulars, and shall be granted by such authority as may be prescribed.