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State of Madhya Pradesh - Section

Section 3 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

3. Conferral of Registrar's Power.

- The State Government may, by notification, for the whole or for any specified part of the State, appoint any officer sub-ordinate to the Registrar to exercise all or any of the powers and to perform all or any of the duties, conferred and imposed on the Registrar by or under this Act subject to such control as the State Government may direct.