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[Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(5)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(b)to pay the principal, as soon as the goods are sold, the price thereof, irrespective of whether he has or has not received the price from the buyer of such goods.