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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(2)The Board shall be a body corporate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall be competent to acquire and hold, lease, sell or otherwise transfer any proper y and to contract and to do all other things necessary for the purposes of this Act.