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State of Madhya Pradesh - Section

Section 11 in The M.P. Krishi Upaj Mandi (Method of Service of Notice and Document) Rules, 2000

11. When no time limit is fixed by the Act.

- When any notice under the Act, or any rule or bye-laws or order requires any act to be done for which no time is fixed, a reasonable time shall be fixed with the notice for doing the same.