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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(1)With effect from such date as the State Government may, by notification, appoint every occupier shall pay contribution to the Board at such rate [x x x] [Omitted by M.P. Act No. 13 of 1994 (w.e.f. 15-7-1994).] as the State Government may, from time to time, fix by notification.