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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(10) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(10)has not submitted prescribed periodical returns in the Board or office of the Market Committee, as the case may be within the prescribed time limit; or