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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3) in The M.P. State Aid to Industries Rules, 1959

(3)The recipient of the State Aid shall obtain prior approval of the Director or the authority sanctioning the loan with regard to the Company with which the insurance is to be effected and the amount to be secured by such insurance.