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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(a) in Madhya Pradesh Investment Region Development and Management Act, 2013

(a)"Agency" means a body corporate or any Special Purpose Vehicle (SPV) or any organization registered/constituted under the applicable law, which may be authorized by the State Government for the purpose of development and management of the investment region;