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 11B] [Entire Act] State of Madhya Pradesh - Subsection Section 11B(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (4)No person shall be eligible for election from more than one market committee or constituency as the case may be.]
