Section 28(3) in The M.P. State Aid to Industries Act, 1958
(3)[ Notwithstanding anything contained in any law for the lime being in force, the powers referred to in sub-section (2) may also be delegated by the State Government in the same manner and to the same extent as is specified therein to the [Madhya Pradesh Financial Corporation or] [Inserted by M.P. Act No. 28 of 1959.] a Co-operative Credit Society registered under any law relating to Co-operative Societies in force in any region of the State and when any powers are so delegated, they shall be exercised subject to such directions as the State Government may issue from time to time.]
