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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2)(b) in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000

(b)As per paragraph (a) above if the testing facility is established by public and co-operative sector chemical fertilizer companies/sugar factories, they may be sanctioned grant only once not exceeding 90% of the total project cost.