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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3)(iii) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(iii)Name of the applicant trader/processor/commission agent and their partners, particulars of immovable property available in the market areas and the attested photo copy of the documents relating thereto.