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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Madhya Pradesh - Subsection

Section 166(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)Recovery shall be made in the manner provided in sub-rule (3) of Rule 158 for realisation of subscription and shall commence on the first occasion after the advance is made on which the subscriber draws pay for a full month. Recovery shall not be made while the subscriber is on leave, or in receipt of a subsistence grant.