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[Cites 0, Cited by 0] [Section 4A(3)] [Section 4A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4A(3)(h) in The M.P. Licensing Board (Electrical) Regulations, 1960

(h)generally to take such action as may be deemed necessary for proper discharge of its functions and responsibilities under these regulations.