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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Madhya Pradesh - Subsection

Section 128(2)(ii) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(ii)The Appointing Authority shall be the authority competent for the grant of other kinds of leave but shall consult the Market Committee in such cases.