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State of Madhya Pradesh - Section

Section 81A in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

81A. [ Power of the Board to make regulations. [Inserted by M.P. Act No. 7 of 1979 (w.e.f. 7-6-1979).]

- Subject to the provisions of this Act and the rules made thereunder, the Board may make regulations for,-
(i)the transaction of its business;
(ii)delegation of powers, duties and functions to the officers and servants, and matters relating to their service;
(iii)any other matter, for discharging the duties and responsibilities of the Board under this Act and the rules made thereunder.]
Chapter-XIV Repeal and Savings