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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954

(2)The Governing Body of the institution shall be responsible for the policies, procedures and general management of the institution, and in the temporary absence of the Manager shall be deemed to be its Manager for the purposes of this Act.