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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(3)If any dispute arises between the Market Committees of the new market areas as regards their respective liability or claim under a decree or order the matter shall be referred to the State Government whose decision shall be final.