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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(1)(vi) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(vi)any other matter for which bye-laws are to be made under this Act or it may be necessary to frame bye-laws for effectively implementing the provisions of this Act and the rules made thereunder in the market area.