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[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(3)(a) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(a)if he has been dismissed from the service of the Government or Local Authority for misconduct and has been declared to be disqualified for employment in the Public Service;