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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(2)Such notified agricultural produce as may be purchased by the licensed traders from outside the market area in the course of commercial transaction may be brought and sold any where in marker area in accordance with the provisions of the bye-laws.