Section 19(3)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

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State of Madhya Pradesh - Subsection

Section 19(3)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(a)in the case of (i) in the market other than the one in which it was brought for sale or bought or sold by an agriculturist or trader, as the case may be, for the first time and has suffered fee therein; or

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State of Madhya Pradesh - Subsection

Section 19(3)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972