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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(i) in The M.P. Licensing Board (Electrical) Regulations, 1960

(i)Any person who has resided or habitually worked in the Madhya Pradesh for not less than three years shall, if he satisfied the conditions regarding admission to an examination, be entitled to be admitted to such examination.