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State of Madhya Pradesh - Section

Section 39 in The M.P. Shops and Establishments Act, 1958

39. Expenses of Local Authority to be paid out of its fund.

- Notwithstanding anything contained in any enactment in regard to any municipal or local fund, all expenses incurred by a municipality or Local Authority under and for the purposes of this Act, shall be paid out of the municipal or local fund, as the case may be.