Legal Document View

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
[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(b)The Chairman and the Secretary of the Market Committee may jointly execute contract or agreement on behalf of the Market Committee where the amount or value of such contract or agreement does not exceed rupees [five thousand] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).];