Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 5 in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000

5.

Receipt will be issued by Board on the date the amount is received. Amount mobilized thus will be deposited as per sub-section (7) of Section 43 and withdrawn under the provision of Section 44 of the Adhiniyam and these rules.