Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42D] [Entire Act] State of Madhya Pradesh - Subsection Section 42D(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (3)The Board may appoint other officers and employees as may be necessary for the efficient discharge of its duties and functions under the Act.
