Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(3)(e) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958 (e)the District Agriculture Officer or an officer nominated by the Cane Commissioner who shall be Member-cum-Secretary.