Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32A] [Entire Act] State of Madhya Pradesh - Subsection Section 32A(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (3)All licences granted or renewed under this section shall be subject to the provisions of this Act and the rules and bye-laws made thereunder.]
