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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(xxi) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(xxi)[ two other persons not covered by any of the aforesaid clauses as the State Government may think fit to nominate for the purposes of efficient discharge of functions imposed on the Board under this Act.] [Inserted by M.P. Act No. 51 of 1976.]