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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. Govansh Vadh Pratishedh Adhiniyam, 2004

(c)"Competent Authority" means a person appointed by the State Government by notification to perform in any local area specified therein, the functions of competent authority under this Act;