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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(g) in The M.P. State Aid to Industries Act, 1958

(g)[ ten members to be appointed by the State Government, of whom at least one shall represent each class of the industries specified in Section 3 and the remaining shall represent other industrial, commercial and allied interests :] [Substituted by M.P. Act No. 16 of 1964.]