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[Cites 0, Cited by 0] [Section 72(4)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(4)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(a)Where in case of split up of a Market Committee, each committee-in-charge consisting of a Chairman, ten representatives of agriculturists and a representative of traders shall be constituted :