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State of Madhya Pradesh - Section

Section 6 in The M.P. Madhyastham Adhikaran Regulations, 1985

6.

The reference, if found in order or after removal of the defect or deficiency, if any, shall be registered, numbered and placed before the [Chairperson] [Substituted by Notification No. F-314-M-A-99, dated 18-5-1999.].