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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(3)The State Government may, by notification add to or omit from the Schedule any corporate body or non-corporate body and upon the issue of such notification of the Schedule shall stand amended accordingly.