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 14B] [Entire Act] State of Madhya Pradesh - Subsection Section 14B(3) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997 (3)For preparing the voters list under this rule the procedure contained in sub-rule (6) of Rule 14-A shall mutatis mutandis be followed.]
