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[Cites 0, Cited by 0] [Section 159(2)] [Section 159] [Entire Act]

State of Madhya Pradesh - Subsection

Section 159(2)(a) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(a)every such policy shall, so long as the subscriber is actually in employment under the Market Committee belong to the Market Committee and no interest thereon, shall, during such period vest in subscribers on whose life it had been effected, or in his nominee; and neither he nor they shall have any right to interfere therewith;