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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(2)(a) in The M.P. Reorganisation Act, 2000

(a)if he is deemed to have been allocated to any State under Section 68, shall be deemed to have been rendered in connection with the affairs of that State;