Section 28(2)(h) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2)(h) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

(h)the powers of the Board, [its Chairman and Vice-Chairman] [Substituted by M.P. Act No. 28 of 1981 (w.e.f. 2-6-1981).] and committees of the Board with respect to the incurring of expenditure;

(i)the manner and form in which contract shall be entered into;

(ii)[ the number of member of District Committee;] [Inserted by M.P. Act No. 25 of 1981 (w.e.f. 22-6-1979).]

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State of Madhya Pradesh - Subsection

Section 28(2)(h) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978