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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(2)[ Consequent to the orders passed in accordance with the provisions of clauses (b) and (c) of sub-section (1), the State Government shall by notification constitute a committee-in-charge for newly established market during t period of pendency of the constitution of the Market Committee.