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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Madhya Pradesh - Subsection

Section 74(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(d)any right, privilege, obligation or liability acquired, accrued or incurred by the Market Committees amalgamated under Section 71 shall be deemed to be the right, privilege, obligation or liability acquired, accrued or incurred by the new Market Committee.