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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(5)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(a)Notwithstanding anything contained in the Registration Act, 1908 (No. 16 of 1908), it shall not be necessary for the Chairman or any Member or Officer or Secretary of a Market Committee to appear in person or by agent at any registration office in any proceeding connected with the registration of any instrument executed by him in his official capacity or to sign as provided in Section 58 of that Act.