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

State of Madhya Pradesh - Subsection

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

(iii)Representative of traders of the dissolved Market Committee shall be nominated as a member of the newly established Market Committee of which he is a voter and for the other Market Committee, the State Government shall nominate such licensee trader as representative of traders who possesses the qualifications prescribed in clause (c) of sub-section (1) of Section 11;