Section 37(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)No wholesale transaction of notified agricultural produce shall be entered into directly by licensed traders with producers of such produce [except in the market yards or such other place as provided in the bye-laws.] [Substituted by M.P. Act No. 9 of 2002, for the words 'except in the market yards (w.e.t. 20-6-2002).]
