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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3)(i) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(i)[ to give grant or advance funds to [the Board, the Public Works Department or any other department or undertaking of the State Government] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] or any other agency authorised by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] for the construction of roads or godowns in the market area to facilitate transportation and storage of agricultural produce or for the purpose of development of the market yard;]