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[Cites 0, Cited by 0] [Section 170(5)] [Section 170] [Entire Act]

State of Madhya Pradesh - Subsection

Section 170(5)(ii) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(ii)in the absence of a natural guardian to a person considered fit by the Director to receive payment on behalf of such minor beneficiary on such person executing a bond in Form XXXII signed by two securities agreeing to indemnify by the Director or Market Committee against any subsequent claim which might arise :