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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(a)the Secretary of the Market Committee may execute contract or agreement on behalf of the Market Committee where the amount or value of such contract or agreement does not exceed rupees [one thousand] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] regarding matters in respect of which he is generally or specially authorised to do so by a resolution of the Market Committee;