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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(2)(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(d)generally on all matters incidental, supplemental and consequential to the constitution of the Market Committees of the new market areas.