Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Madhya Pradesh - Subsection Section 43(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (2)All expenditures incurred by the Board, according to the budget sanctioned by it, shall be defrayed out of the said fund.
