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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(iii) in The Bhilsa Ramlila Fair Act, 1956

(iii)six persons nominated, from time to time, by Shri Ramlila Sabha (Registered) Bhilsa : provided the Secretary of the said Sabha shall always be one of the persons so nominated.