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[Cites 0, Cited by 0] [Section 72(4)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(4)(i) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(i)Chairman of the dissolved Market Committee shall be nominated Chairman of the newly established Market Committee of which he is a voter and for the other Market Committee, the State Government shall nominate a Chairman who possesses the qualifications prescribed in sub-sections (2) and (3) of Section 11-B;