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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(viii) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975

(viii)Brokerage and under writing commission at such rate as may he fixed by the authority from time to time shall be paid to Banks, brokers and others on their applications and also on applications received through, them bearing their seal.