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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(7) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(7)If any market area fails to elect a Chairman fresh election proceedings shall be initiated to fill the office within six months :Provided that further proceedings for constituting the Market Committee shall not be stayed pending the election of Chairman :Provided further that pending the election of Chairman under this subsection the Vice-Chairman shall discharge all the functions of the Chairman.