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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(c) in The M.P. Krishi Upaj Mandi (Method of Service of Notice and Document) Rules, 2000

(c)if none of the means aforesaid be available then by causing the notice or document to be affixed upon some conspicuous part of the building or land to which the same relates.