Section 3A in The M.P. State Warehousing Corporation Rules, 1971
3A. [ Service as Agent. [Inserted by Notification No. 3948-3513-XV-1-72, dated 13-10-1972.]
- The Corporation may at its discretion act as an agent for the purposes of purchase, sale, storage and distribution of Agricultural produce, seeds, manures, fertilizers, Agricultural implements and notified commodities on behalf of a company as defined in the Companies Act, 1956 (1 of 1956), or a body corporate established by an Act of Parliament or a State Legislature or a Co-operative Society.]
