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

State of Madhya Pradesh - Subsection

Section 1(2) in The M.P. Lok Vaniki Adhiniyam, 2001

(2)It shall come into force on such [date] [Enforced on 1-8-2001 and 1-5-2003, in certain districts.] as the State Government may, by notification, appoint and different dates may be appointed for different areas of the districts.