Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(b) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003 (b)make available necessary facilities such as light, shed, drinking water and proper place for sitting/rest for the sellers;
