Section 32(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(5)[ No commission agent or a broker or both shall act in any transaction between the agriculturist-seller or trader-purchaser, on behalf of an agriculturist-seller nor shall he deduct any amount towards commission or dalali from the sale proceeds payable to the agriculturist-seller.] [Inserted by M.P. Act No. 26 of 1987 (w.e.f. 1-6-1987).]
