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 81A] [Entire Act] State of Madhya Pradesh - Subsection Section 81A(iii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (iii)any other matter, for discharging the duties and responsibilities of the Board under this Act and the rules made thereunder.]
