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[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

State of Madhya Pradesh - Subsection

Section 120(1)(d) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(d)it is repetition of a previous appeal which has been decided and no new facts or circumstances are adduced which afford ground for a consideration of the case :