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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(c) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

(c)"Chief Inspector" means the Chief Inspector of Certified Institutions appointed under sub-section (1) of Section 17 and includes an Additional Chief Inspector appointed under that Section;