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[Cites 0, Cited by 0] [Section 84A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84A(7) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(7)No petition shall be deemed to have been duly made unless such deposit as referred to in sub-rule (3) has been made and the Divisional Commissioner shall dismiss such petitions, as are not accompanied by such deposit.