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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(i) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(i)While counting the total number of seats of Chairman to be reserved for the members of Scheduled Castes and Scheduled Tribes with their proportion to the total population of State, fraction, or less than half shall be ignored and half and more than half shall be counted as one.