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State of Madhya Pradesh - Section

Section 135 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

135. Investments.

- No member of the service or officer or servant of a Market Committee shall speculate in any investment nor shall he permit any member of his family to do so. For the purpose of these rules the habitual purchase and sale of securities of notoriously fluctuating value shall be deemed to be speculation in investment.