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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

(2)The Managing Director shall be entitled to such salaries and allowances and such conditions of service in respect of leave, pension, provident fund and other matter as may, from time to time, be fixed by the State Government.