Section 22 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

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State of Madhya Pradesh - Section

Section 22 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

22. I/We declare that I/We have read and understood the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972, rules and bye-laws framed thereunder. I/We will adequately comply with them and they will be acceptable to me/us.

It is requested that by accepting Licence fee amounting to Rs and Security Rs for the year. SPECIAL LICENCE for doing business in the shown/specified market area may kindly be produced for the year 1st April, to 31st March....

Place :	Signature of the Applicant and Seal
Date :	(including designating capacity)

DeclarationI/We, the applicant hereby solemnly declare that the information submitted above in the application is true to the best of my/our knowledge and belief and has correctly been recorded and no information is concealed.

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State of Madhya Pradesh - Section

Section 22 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

22. I/We declare that I/We have read and understood the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972, rules and bye-laws framed thereunder. I/We will adequately comply with them and they will be acceptable to me/us.