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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(d) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(d)"chief executive" means the individual, in paid or honorary capacity, nominated or elected or appointed by the board from among members, directors or others, in accordance with the bye-laws, who shall perform such functions, have such responsibilities and exercise such powers its specified in the bye-laws, and assigned by the board;