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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Madhya Pradesh - Subsection

Section 156(3) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(3)A subscriber, who has no family shall similarly nominate a person or persons in Forms XXIX and XXX :Provided that a nomination made under this sub-rule shall be deemed to have been duly made in accordance with these rules only for so long as the subscriber has no family.