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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(12) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(12)"Specified market area" means such area of Market Committee which has been declared for business of notified agricultural produce for the licence holder under Section 32-A;