The Madhya Pradesh Vibhageeya Janch (Sakshiyo ka Hazir Karyaya Jana tatha Dastavezon ka Pesh Karaya Jana) Sansothan Adhiniyam, 1997

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l .I. This Act may be called the Madhya Pradesh VibhagiyaJanch (~akshiyon Ka Hal.ir Karaya lana
..... w;..:...'t •.::r:.J:'~Dastavejon Ka Pesh Karaya lana) Sanshodhan Adhiniy~m, 1997.
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THE MADHYA !'HADESH VIBHAGIY A JANCH (SAKSHJ)'ON KA IIAZm KAi~,\. "l';;A~'
~, JANA tATflA DASTAVEJON KA PESH ICA~AYA JANA)
.. SANSIIODlIAN ADJUNIYA1\1, 19T'
[Received thc asSclIl of the GO\'crnor (Ill tJlC 291h March 1997' assent first puhliShed in,lhe "l\1l1dhya Pradesh (;.lZct:",
" II ,(E.traoordiuIII"Y)"d>lted tbe5tu April, I~:rl] .. '"
An Act to'amcnd thc1\'lbdh}"3 Pradesh Vibhagiya Ja9Ch(S,akshiY~~1 Ka Hazir Karaya JanaTalha
Dastim~jon Ka Pesh Karaya Jalla) AdhiniY3m, 1979.. 'i
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Short tilk.
Omission of
Section 4.
Amendmcnl of
Sl:clioll 5.
A mcndment of
Section 6.
(i) in the marginal heading the word "aulhorised" shall be omilted;
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(ii) in sub-section (1), fOrlhe words, figure and brackel,,'>"Ever~ inquiring aUlhority alJlh~)rised
under Section 4 (Ilcrcinaher referred 10 as Ihe "aullilJriscd u:qu'iring aUlhori[Y)"lhe
words "Every inquiring aUlhority" shall be substituted;
(iii}in sub-sections (2), (3) and (4), tile words "authorised" whlever it occur shall be omillcd .. !
4. In Seclion 6 of 11Ie Principal ACI, lhe word "authoriscJ"~ishall be omillcJ.
3. In Section 5 of the Principal Act,-
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I.le it, enacted by Ihe Madhya pradesh Legislalure in th~1FOrly-dighth Y tar of the Republic ofIndia as follows:_
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2. Section 4 of the Madhya Pradesh Vibhagiya lanch (Sakshiyon Ka Hazir Karaya lana Talha
Dastavejon Ka Pesh Karaya lana) Adhiriiyam, 1979 (No. 14 of 1979~(hereinafler refelTed to as thePrincipal Act) shall be omi((~. t
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III

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