Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

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

20. Expenditure from State Marketing Development Fund.

(1)Managing Director will be controlling authority regarding Madhya Pradesh State Marketing Development Fund.
(2)Madhya Pradesh State Marketing Fund shall not be spent for purpose other than the purposes mentioned in Section 44 of the Adhiniyam.
(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.