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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

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

(viii)provide for the settlement of all disputes between the seller and the buyer arising out of any kind of transaction connected with the marketing of notified agricultural produce and all matters ancillary thereto;