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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(1)(iii) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(iii)a person who holds or has held the office of, or is acting or has acted as, a Judicial Officer not below the rank of an Additional District Judge to be appointed by the State Government.