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[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(5)(e) in The M.P. General Clauses Act, 1957

(e)"Bhopal Act" means a Bhopal Act as defined in the Bhopal General Clauses Act, 1931 (III of 1931) and in force in the Bhopal Region on the appointed day;