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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(3) in M.P. Farmers' Organisation Rules, 1999

(3)Alter passing the resolution by the General Body, the Competent Authority shall prepare the estimate for the purpose as specified in sub-rule (2) and the Managing Committee, shall decide a levy of fee proportionate to the land holding or to the number of members. The Managing Committee after its decision shall serve the demand notice to the concerned.