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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(f) in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000 (f)Account for fifty percent portion of Mandi fees in Madhya Pradesh State Marketing Development Fund shall be kept in the Register in Form six.
