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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Madhya Pradesh - Subsection

Section 74(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(a)all the property under the control of a Market Committee immediately before the date of amalgamation under Section 71 including funds shall be property and fund of the new Market Committee;