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[Cites 0, Cited by 0] [Section 165(3)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(3)(iv) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(iv)to pay obligatory expenses on a scale appropriate to the subscriber's status in connection with marriages, funerals, or ceremonies which by his religion it is incumbent on him to perform.