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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. Kolahal Niyantran Adhiniyam, 1985

(2)The prescribed authority may, on application in writing made to him, grant exemption from the provisions of Sections 4, 5, 6 and 7 for such period, on such occasions and in such areas as may be specified in the permission.