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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Bharat - Subsection

Section 3(5) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(5)If at any time the Chairman of a Board is temporarily prevented from discharging duties, he may nominate any member thereof to act for him during his temporary absence and such member shall while to acting, have the same powers as the Chairman.