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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000

(3)Proposal for expenditure towards any other purpose will be sent to the Government for sanction after sanction by the Board and such expenditure can be incurred only after sanction by Government.