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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(a) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(a)"Corporate body" means a body corporate other than a local authority constituted by or under any enactment falling under List II or List III of the Seventh Schedule to the Constitution enacted by the State Legislature and for the time being in force;