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State of Madhya Pradesh - Section

Section 138 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

138. Insolvency and habitual indebtedness.

(1)A member of the service or officer or servant of a Market Committee shall so manage his private affairs as to avoid habitual indebtedness or insolvency.
(2)A member of the service or officer or servant of a Market Committee who is adjudged or declared insolvent shall report such insolvency to the Chairman of the Market Committee and the Appointing Authority.