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[Cites 0, Cited by 0] [Section 11B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11B(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(3)A person shall be disqualified for being a representative of agriculturist if he is disqualified for being an office bearer of a Panchayat under Section 36 of the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994).