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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(mm) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(mm)[ "petty trader" means a person who does not hold more than ten quintals of various kinds of notified agricultural produce or four quintals of any single notified agricultural produce in stock at a time :] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).]