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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(1)Every Market Committee may appoint such other officers and servants as may be necessary and proper for the efficient discharge of its duties :Provided that no post shall be created save with the prior sanction of the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).].