Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2)(xvi) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(xvi)prosecute persons for violating the provisions of this Act, and the rules and the bye-laws made thereunder and to compound such offences if necessary;