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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(3)Original copy of the registration shall be made available to the allottee and the certified copy shall be kept reserved in the record of the Market Committee or the Board as the case may be.