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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(1)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(a)all the members as well as the Chairman and Vice-Chairman of the Market Committee shall, as from the date of dissolution of such Market Committee under the said sub-section, be deemed to have vacated their offices;