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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(5) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(5)Deferred payments and unpaid balances, if any, shall be realised from the Market Committee in such manner and shall bear such enhanced rates of interest as the State Government or the State Agricultural Marketing Board or other Agency or other Market Committee may lay down at the time of sanctioning the loan.