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State of Madhya Pradesh - Section

Section 42E in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

42E. Appointment of sub-committees.

- The Board may appoint subcommittees consisting of three or more of its members which shall include President or Vice-President and the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).], for the performance of any of its duties or functions or for giving advice on any matter incidental thereto and may delegate to such sub-committee any of its duties or functions as may be deemed necessary.]