Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(6) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(6)At any time before the expiry of the period of supersession, the State Government may constitute a new committee under Section 11 and transfer thereto the assets and liabilities of the superseded committee as on the date of such transfer.