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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(6) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(6)If a Market Committee fails to comply within a reasonable time with any direction issued under sub-section (5), the State Government shall have all the powers necessary for the enforcement of such direction at the cost of Market Committee.