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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1)(h) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(h)One representative of the District Central Co-operative Bank who shall either be the Chairman of such Bank or such other member of the Managing Committee thereof, as may be nominated by the Chairman of such Bank;