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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(1)The Board may constitute one or more executive committees consisting of such number of Directors as may be provided by regulations for discharging such functions as may be delegated to it by the Board.