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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(4)If the electorate under clause (b) or (c) of sub-section (1) fails to elect a representative, the Collector shall nominate the representative of the agriculturists or traders, as the case may be.