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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(2)(ii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(ii)within thirty days from the date of receipt of the order where such appeal is against the order of the Market Committee or the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).];