Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (1)For the purpose of providing officers and employees to the Board and the Market Committees there shall be constituted, a service by the Board to be called the State Mandi Board Service.
