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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3)(ii) in The Gwalior Vyapar Mela Pradhikaran Adhiniyam, 1996

(ii)[ a person nominated by the State Government who shall be the Vice-Chairperson; [Substituted by Section 2 (a) of M.P. Act No. 35 of 1997 (w.e.f. 22-8-1997).]