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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

(1)In each year upto such date as may be fixed by the State Government, the Board shall prepare and submit to the State Government a programme of work for the ensuing financial year separately describing the features of the schemes and the amounts involved concerning routine administration, programmes proposed to be executed through bank, with the assistance of the money to be received from the State Government and the Commission.