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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(1)(e) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(e)direct that anything which is about to be done or is being done should not be done, pending consideration of the reply, and anything which should be done but is not being done should be done within such time as he may direct.