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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(3)On the end of every financial year, complete details of business from first April to thirty first March will be submitted by the licence holder to the Secretary of Market Committee upto 30th day of April, every year.