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State of Madhya Pradesh - Section

Section 18 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

18. Recovery of market fees and its payment.

- The payment of the due market fees, and will be deposited in the office of the Market Committee and receipt shall be obtained by the holder of the special licence, on the purchase of every notified agricultural produce in the specified market areas.