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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(5) in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982

(5)All public officers having custody of any record, register, report or other documents relating to the Mandir or any movable or immovable property thereof shall furnish such copies of or extracts from the same as may be required by the Administrator.