Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (5)The Market Committee shall carry out any direction which the State Government may issue from time to time for providing reasonable facilities in the market yard.
