Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Madhya Pradesh - Subsection

Section 90(2) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(2)Every member of the service shall submit every year, a return declaring the following :-
(a)his relationship with any member or person employed in the service of any Market Committee;
(b)the amount which he may owe to any person with full details thereof;
(c)assets, movable as well as immovable, owned or acquired by him or managed by him or by any member of his family dependent on him.