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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(3) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

(3)It shall [come into force] [W.e.f. 15-9-199; vide Notification No. PC-32-1-98-Med-XXXI, dated 15-9-1999; Published in M.P. Rajpaira (Asadharan), dated 15-9-1999.] on such date as the State Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different areas and for different provisions.