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[Cites 0, Cited by 0] [Section 58(5)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(5)(i) in The M.P. Reorganisation Act, 2000

(i)to or by the successor States, in the case of an agreement under sub-section (4) or an order made under that sub-section;