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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(2)(l) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(l)
(i)the form in which an application shall be made under sub-section (1) of Section 38;
(ii)the manner in which settlement shall be brought about under sub-section (2) of Section 38;