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

State of Madhya Pradesh - Subsection

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

(a)The State Government or the Appointing Authority may allow any officer of the Market Committee deputed by the Chairman for the purpose to appear before him in any appeal and to watch and represent the interest of the Market Committee.