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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33A(1) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(1)The Board may with the previous approval of the State Government make regulations not inconsistent with this Act and the Rules made thereunder for the purposes of giving effect to the provisions of the Act.