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 17(3)] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(3)(iii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (iii)to provide on rent [storage facilities] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] for stocking of agricultural produce to agriculturists;