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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(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)All payments, except the payment from the permanent advance, shall be made through cheque drawn on behalf of the Market Committee. Crossed cheque shall be issued for amounts exceeding five thousand rupees.] [[Substituted by Notification No. D-15-112-95-XIV-3, dated 12-2-2001. Prior to substitution sub-rules (1) and (2) read as under :'(1) Chairman of the Mandi Committee shall be the Controlling Authority in respect of the Market Committee Fund. The committee, may, however, authorise the Secretary to sanction expenditure from cash balance (permanent advance), up to such limits as may be determined by the Market Committee.