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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127(2) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(2)In respect of loans, security, travelling allowances, medical reimburse-ment and conduct of the members of the service shall be governed by the rules applicable to Government officers servants of parallel grade, subject to the provisions of the Act and the rules framed thereunder. The Appointing Authority' shall be the loan sanctioning authority.