Section 72(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(5)The committee-in-charge constituted under sub-section (2) shall subject to the control of the Managing Director, exercise all the powers and perform all the duties of the Market Committee under this Act.] [[Sub-section (2) Substituted and sub-sections (3), (4) and (5) Inserted by M. P. Act No. 15 of 2003 (w.e.f. 15-6-2003). Prior to substitution sub-section (2) read as under :'(2) The provisions of Section 10 shall apply to the Constiltut,orida under sub-section (1) as they apply to Constitution of a Market Committee for a market established for the first time.']]
