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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(46) in The M.P. Municipal Corporation Act, 1956

(46)"public, analyst" means any person appointed by the Corporation to perform the duties and to exercise the powers of a public analyst prescribed [by bye-laws] [Inserted by M.P. Act No. 13 of 1961.] under this Act;