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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(ii) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(ii)disobey the directions of the board, Managing Director and the notified authority/officer or the Secretary of Market Committee of the specified area, the licence may be suspended or cancelled at any time before its expiry after giving the opportunity of being heard.