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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(14) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(14)"Special Licence" means the licence issued by notified authority or officer under sub-section (2) of Section 32-A for the business of notified agricultural produce;