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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

(3)Such capital may be provided by the State Government from time to time after due appropriation made by the State Legislature by law for the purpose and subject to such terms and conditions as may be determined by the State Government.Chapter-III Management of the Nigam