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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(2)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(a)All the members as well as the Chairman and Vice-Chairman of the Market Committee shall, as from the date of such order, be deemed to have vacated their offices;