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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(2)After making provisions for bad and doubtful debts, depreciation of assets and all other matters which may be considered necessary by the Board, the Nigam may declare a dividend out of its net annual profits.