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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(2)(ii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(ii)unless the State Government otherwise directs, the Market Committees referred to in clause (i) and the Chairman, Vice-Chairman and members thereof shall continue until the expiry of their term under the repealed Act or till a Market Committee is constituted in accordance with the provisions of this Act, whichever is earlier.