Section 23(1)(ii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

(ii)by any member of the [State Mandi Board Service] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] in the market area concerned; or

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