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[Cites 0, Cited by 0] [Section 14A(6)] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(6)(v) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(v)The Registration Officer shall, after holding such summary inquiry into the claims or objections as he deemed fit, record his decision in writing and shall make available on demand a copy of such decision to the claimant or objector free of charge.