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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Madhya Bharat - Subsection

Section 72(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(1)The State Government may, by notification in the Official Gazette and subject to the condition of previous publication from time to time make rules for carrying into effect the purposes of this Act.