Section 158(2)(b) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

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State of Madhya Pradesh - Subsection

Section 158(2)(b) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(b)

(i)it may be any sum so expressed not less than 6-¼ per cent and not more than 15-¾ per cent of his emoluments;

(ii)emoluments for the purpose of this rule shall be calculated at the rate payable on the first of April of the current year :