Section 2(e) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(e)"Minister" means a member of the Council of Ministers by whatever name called for the State of Madhya Pradesh that is to say [Chief Minister] [Inserted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).], Deputy Chief Minister, Minister, Minister of State, Deputy Minister and Parliamentary Secretary [and shall include Neta Pratipaksha as defined in clause (a) of Section 2 of the Madhya Pradesh Vidhan Mandal Neta Pratipaksha (Vetan Tatha Bhalta) Adhiniyam, 1980 (No. 8 of 1980);] [Substituted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).]
