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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1)(a) in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956

(a)effect shall first be given in the amending law to any adaptation or modification required by paragraphs three and five of this Order to be made therein;