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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(2) in The M.P. Madhyastham Adhikaran Regulations, 1985

(2)The Registrar may, with the approval of the Chairperson, or of the Vice-Chairman designate to the Deputy Registrar/Section Officer any function or power required by these to be performed or exercised by the Registrar.