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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22A(b) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982

(b)takes inordinately more time than what is normally required over the preparation of the papers or processing of the case thereby delaying the sanction of loan or advance or subsidy; or