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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Madhya Pradesh - Subsection

Section 172(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)All interest owned on the securities in a year over and above what is payable to subscriber together with contribution forfeited under Rule 168 so far as the same is to be credited to the Market Committee, discounts on investments, if any, and other "miscellaneous" receipt shall be credited to the head "Miscellaneous".