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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(4)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(b)not be put to disadvantageous position in respect of pay and allowances which he would have been entitled to, had he continued in the parent Market Committee;