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[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

State of Madhya Pradesh - Subsection

Section 120(3)(b) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(b)The State Government or the Appointing Authority allow the Market Committee and/or the employees concerned to be represented by a Market Committee.