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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Madhya Pradesh - Subsection

Section 176(1) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(1)As soon as may be, after the appointment of the Officer-in-charge or the committee-in-charge under Section 10, such Officer-in-charge or the committee-in-charge shall take into consideration the local conditions, make the draft bye-laws for the market area in accordance with the provisions of the Act and the rules framed thereunder.