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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Madhya Pradesh - Subsection

Section 156(4) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(4)If a subscriber at any time acquire a family, he shall send to the Appointing Authority and to the Chairman a nomination as provided in sub-rule (2) and if he has under sub-rule (3) nominated any person other than a member of his family, he shall formally cancel the previous nomination.