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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(1)The Board shall have powers, subject to such conditions as may be prescribed, to appoint officers, clerical and executive staff to carry out and supervise the activities financed from the Fund.