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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(b)no person shall, except in accordance with the provisions of this Act and the rules and bye-laws made thereunder,-
(i)use any place in the market area for the marketing of the notified agricultural produce; or
(ii)operate in the market area as a market functionary :