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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(5)The market functionaries, as the Market Committee may by bye-laws specify, shall maintain account relating to sale and purchase [or processing] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] in such forms and submit to the Market Committee such periodical returns as may be prescribed.