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[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(3)(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(d)a Member of the State Legislative Assembly elected from the district, to be nominated by the State Government who may nominate his representative for the purpose of attending the meeting of the Market Committee;