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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(b) in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956

(b)a reference to the Speaker or Deputy Speaker of the Legislative Assembly of the State shall be construed as a reference to the Speaker or the Deputy Speaker of the Legislative Assembly of the State of Madhya Pradesh;