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[Cites 0, Cited by 0] [Section 72(4)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(4)(ii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(ii)Representatives of agriculturists of dissolved Market Committee shall also be nominated as member of newly established Market Committee of which he is a voter and remaining representatives of the agriculturists shall be nominated by the State Government who possesses the qualifications prescribed in sub-sections (1), (2) and (3) of Section 11-B;