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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(2)A copy of the notice published under sub-rule (1) shall also be sent by the District Election Officer or by the officer authorised by the Collector to preside over the meeting, by registered post to every member of Market Committee, at least seven clear days before the date of meeting.