Section 74(1)(iii) in The M.P. Reorganisation Act, 2000

[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Madhya Pradesh - Subsection

Section 74(1)(iii) in The M.P. Reorganisation Act, 2000

(iii)to constitute a separate Commission, Authority, Tribunal, University, Board or any other body, as the case may be, for the State of Chhattisgarh,

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State of Madhya Pradesh - Subsection

Section 74(1)(iii) in The M.P. Reorganisation Act, 2000