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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982

(3)The sums specified in sub-section (2) shall be paid to, or collected by, such agencies, at such rate and in such manner, and the account of the fund shall be maintained in such form, as may be prescribed.