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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(1)The State Government may, by notification and subject to such conditions and restrictions, if any, as may be specified therein exempt in whole or in part any agricultural produce brought for sale or brought or sold in the market area specified in such notification from the payment of market fees for such period as may be specified therein.