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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(ii) in The M.P. Licensing Board (Electrical) Regulations, 1960

(ii)Any person who has not resided or habitually worked in the Madhya Pradesh for the period specified in sub-regulation (1) may if satisfies other conditions regarding admission to an examination of the Board, be admitted to such examination at the discretion of the Board.