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

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

State of Madhya Pradesh - Subsection

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

(b)all powers and duties of the Market Committee under this Act, shall, subject to the control of the [Managing Director] [Substituted by M.P: Act No. 27 of 1997 (w.e.f. 15-6-1997).], be exercised and performed by a person to be called the Officer-in-Charge as the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may, by order appoint in that behalf :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

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