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] [Entire Act] State of Madhya Pradesh - Section Section 15 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 15. [ Procedure and quorum of meeting of Market Committee. [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] - The procedure of meeting of Market Committee and quorum thereof shall be such as may be prescribed.]
