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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(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)Each loan under sub-rule (3) shall form first charge on the income of the Market Committee and shall be repayable in such instalment and shall carry interest at such rate or rates as may be fixed by the Government or the State Agricultural Marketing Board or other Agency or other Market Committee in each case.