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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(d) in THE MADHYA PRADESH EMPLOYEES SELECTION BOARD (AMENDMENT) ACT, 2022

(d)to conduct such activities with prior approval of the State Government, for infrastructure development of various colleges and educational institutions of the State in the interest of students.