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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2)(b) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(b)any of his powers under Section 16 to any officer in respect of any employee of the Board unless such employee was appointed by such officer or any subordinate to such officer by virtue of a delegation of Chairman's power to appoint under Section 14.