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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13A(3) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(3)The Registration Officer shall record in writing the reasons of his decision to delete an entry under sub-rule (1) and shall make available, on demand a copy of such decision to the person concerned free of charge forthwith.