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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(ii) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(ii)The notice shall specify the period during which and the officer with whom an objection or claim may be lodged and the date, time and place for hearing of such objections and claims, if any, by the Registration Officer.