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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2)(p) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

(p)restrictions and conditions subject to which the Board may delegate its powers and functions to the [Chairman, Vice-Chairman, Managing Director] [Substituted by M.P. Act No. 28 of 1981 (w.e.f. 2-6-1981).] or officers of the Board;