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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Madhya Pradesh - Subsection

Section 158(2)(iii) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(iii)the subscriber shall intimate the fixation of the amount of his monthly subscription in each year in writing to the Appointing Authority and Chairman sufficiently in advance of the commencement of the year. The amount of subscription so fixed shall remain unchanged towards the year.