Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act] State of Madhya Pradesh - Subsection Section 38(2)(g) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982 (g)delegation of powers and functions of the Board to the committee or to the Chairman, the Managing Director and other officers of the Nigam;