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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(2)The limit of the cash balance shall be decided by the Market Committee by a resolution duly passed in this behalf subject to maximum as shown below :-<p class=subpara1>(a) in respect of Class I Market Committee Rs. 500<p class=subpara1>(b) in respect of Class II Market Committee Rs. 350<p class=subpara1>(c) in respect of Class III Market Committee Rs. 300<p class=subpara1>(d) in respect of Class IV Market Committee Rs. 250