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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(2)For the purpose of sub-rule (1), the Market Committee may either diminish the sanctioned expenditure of the year, so far as it may be possible to do so with due regard to all the requirements of the Act, or have recourse, subject to the conditions and limitations prescribed under the Act, to an increase of the rate, or adopt all or any of those methods.