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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(2)The Managing Director may, if he is convinced and deems it fit, with facts narrated in the appeal, stay the operation of the order or the decision challenged in the appeal.