Section 33(1)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(1)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(b)if the holder of the licence or any servant or any one acting on his behalf with his express or implied permission, commits a breach of any of the terms or conditions of the licence; or

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State of Madhya Pradesh - Subsection

Section 33(1)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972