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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(2)Acceptance of security amount shall not be considered to be a liability upon the Market Committee to allot the land to the person or firm depositing it at the time of auction/tender.