Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(1) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003 (1)The State Government shall notify the Authority or Officer for the purpose of granting, renewing or refusing to grant the special licence.
