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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(2)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(b)In the case purchaser does not make payment under clause (a), he shall be liable to make additional payment at the rate of one percent per day of the total price of the agricultural produce payable to the seller within five days;