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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(2) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(2)Till the Council is established under sub-section (1) of Section 5, the Special Officer appointed under sub-section (1) shall be deemed to be Council established under sub-section (1) of Section 3 for the purposes of this Act and shall exercise the powers and discharge the functions of the Council.