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] [Section 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(vi) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (vi)the payment of interest on the loans that may be raised for the purpose of the market and provisions of sinking fund in respect of such loans;
