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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(2)[ The Managing Director may delegate to any officer of the State Mandi Board Service any of the powers conferred on him by or under this Act.] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]