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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(4)For the purpose of drawal of lots and allotting of Mandis the Managing Director shall publish a notice at least 15 days before the drawal of lots stating therein the name of office and the date and time of drawal and such notice shall be exhibited at the following places-
(a)Notice board of Collector's Office.
(b)Notice board of concerned Mandi Committee.