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State of Madhya Pradesh - Section

Section 14 in The M.P. General Clauses Act, 1957

14. Powers conferred or duties imposed to be exercisable or performable from time to time.

- Where, by any enactment, any power is conferred or a duty is imposed, then unless a different intention appears, that power may be exercised and that duty shall be performed from time to time, as occasion requires.