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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(3)The sale-voucher in triplicate will be prepared by the purchaser in Form VIII in favour of the seller and by making due payment of value of the produce to the seller, his signatures will be obtained as per agreement.