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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1)(i) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(i)[ by any officer or servant of the Board or any Government Officer or servant so empowered by the Board or the Collector in this behalf in any market area, or;]