Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14B(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(1)Notwithstanding anything contained in Chapter IV and subject to other provisions of the Adhiniyam, the Collector shall cause to be prepared the voters list in Form 1 for the election of traders representatives for the first time.