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State of Madhya Pradesh - Section

Section 139 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

139. Communications of official documents.

- No member of the service or the officer or servant of a Market Committee shall, except in accordance with any special order of the Chairman or Secretary of the Market Committee, in the performance in good faith of the duties assigned to him communicate, directly or indirectly any official documents or information to any Market Committee servant or any other person to whom he is not authorised to communicate such documents or information.