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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(4)(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(d)be governed by such other terms and conditions including disciplinary control as the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may, by general or special orders, specify.]