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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(a) in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013

(a)the Chairperson shall be a person who has been an officer not below the rank of Principal Secretary to the Government and has experience of policy formulation and administration in water resources sector;