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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2)(xii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(xii)levy and recover all moneys related to fees and other charges due, which the Market Committee is authorised to receive;