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[Cites 0, Cited by 0] [Section 4(12)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(12)(d) in M.P. Vat Rules, 2006

(d)When the Chairman is unable to discharge his functions owing to absence, illness or any other cause, any member can be authorised by the State Government to discharge the functions of the Chairman and during this period that member shall have all the powers vested in the Chairman under the Act and the rules made thereunder.