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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(4)The officers and employees appointed or absorbed under any rules or regulations and belonging to the State Marketing Service, Board Service and the Nakedars (Assistant Sub-Inspector) of Market Committee Service immediately before the constitution of the State Mandi Board Service under sub-section (1) shall be treated as members of the State Mandi Board Service.]