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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(3)(b) in The M.P. Extension of Laws Act, 1958

(b)The provisions of Part III of Chapter X shall be in force in any other local area in which they were in force immediately before the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958), and Government may, from time to time, by notification in the Official Gazette, bring into force these provisions in any other local area of the State and may cancel or modify any such notification."