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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1)(c) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(c)one representative of traders possessing such qualifications as may be prescribed, elected by and from amongst the persons holding licence from the Market Committee for a period of two successive years as traders or owners or occupiers of processing factories under this Act :