Legal Document View

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
[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(1)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(b)all powers and duties which are under this Act to be exercised or performed by the several authorities shall, until a Market Committee constituted for each of the new market areas be exercised and performed by the Collector or such other officer as the State Government may, by notification direct;