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

State of Madhya Pradesh - Subsection

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

(5)The proceeding shall be recorded in writing and signed by the Managing Director and the signatures of atleast two persons witnessing the drawal of lots shall also be obtained on proceedings. Their names, father's name and addresses shall be written below their signatures.