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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(2)Any notification issued under this section may be rescinded before the expiry of the period for which it was to have remained in force and on such rescission such notification shall cease to be in force.]