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[Cites 0, Cited by 0] [Section 32A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32A(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(1)Every person specified in Section 31 who desires to operate in more than one market areas, shall apply to such authority/officer notified by the State Government for grant of a licence or renewal thereof in such manner and within such period and on such condition as may be prescribed in the rules.