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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(3) in M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Adhiniyam, 1979

(3)It shall [come into force on such date] [W.e.f. 10-2-198) vide Notification No. F-6-1-81-3-1, dated 5-2-1981.] as the State Government may, by notification, appoint.