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

State of Madhya Pradesh - Subsection

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

(i)all Market Committees constituted or appointed, officer in charge or committee in charge appointed, markets established, market areas declared, agricultural produce notified, rules or byelaws made, notification issued, fees levied, contracts entered into, licences granted, suits instituted and proceedings undertaken or any other things done or actions taken under the said Acts or any enactment thereby repealed shall in so far as they are not inconsistent with the provisions of this Act, shall be deemed to have been respectively constituted, appointed, established, declared, notified, made, issued, levied, entered into, granted, instituted, undertaken, done or taken under this Act, until superseded anything done or any action taken under this Act.