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State of Madhya Pradesh - Section

Section 17 in The M.P. General Clauses Act, 1957

17. Substitution of functionaries.

- In any enactment it shall be sufficient, for the purpose of indicating the application of the law to every person or number of persons for the time being executing the functions of an office, to mention the official title of the officer at present executing the functions, or that of the Officer by whom the functions are commonly executed.