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

State of Madhya Pradesh - Subsection

Section 1(3) in The M.P. Society Registrikaran Adhiniyam, 1973

(3)It shall [come into force on such date] [W.e.f. 1-12-1973, vide Notification No. 16247-8035-XVI-A, dated 3-12-1973.] as the State Government may, by notification, appoint in this behalf.