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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(5)(c) in M.P. Food Security Rules, 2017

(c)The State Government, unless the above posts are filled, may appoint on deputation/contract or outsource such technical, clerical and other required staff, as may be necessary for proper and expeditious discharge of functions of Food Commission.