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State of Madhya Pradesh - Section

Section 27 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972

27. Power of State Government to make rules.

(1)The State Government may, by notification, make rules to carry out all or any of the purposes of this Act.
(2)All rules made under this Act shall be laid on the table of the Legislative Assembly.