Section 54(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)When the affairs of a Market Committee are investigated under this section or the proceeding of any Market Committee are examined by the State Government under Section 59, the Chairman, Vice-Chairman, Secretary and all other officers, and servants and members of such committee shall furnish such information in their possession in regard to the affairs or proceeding of the Market Committee as the State Government, the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).], or the Officer authorised, as the case may be, may require.
