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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(1)(c) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(c)if the holder of the licence in combination with other licence holders commits any act or abstains from carrying on his normal business in the market area with the intention of wilfully obstructing, suspending or stopping the marketing of notified agricultural produce in the market yard/yards and in consequence whereof the marketing of any produce has been obstructed, suspended or stopped;