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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(3)On issue of a direction under clause (ii) of sub-section (2), the provisions of Section 57 shall apply as from the date specified in the direction as if the Market Committee stood dissolved on that date.