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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(d) in The M.P. Krishi Upaj Mandi (Method of Service of Notice and Document) Rules, 2000

(d)if such person does not reside in the jurisdiction of the Market Committee and his address elsewhere is known to the officer directing the issue of such notice or document by sending the same to him by registered post of acknowledgement :