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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(1)Every person having any claim against the fund of the Market Committee shall present a bill at the office of the Market Committee. Wherever possible, such bill shall be in the form, if any, provided for the purpose and claimant shall duly date and sign the same and stamp it, where necessary.