Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(e) in The M.P. Krishi Upaj Mandi (Mandi Samiti Vargikaran) Niyam, 1981 (e)words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
