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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act] State of Madhya Pradesh - Subsection Section 37(5)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (a)to keep the goods of his principal in safe custody without any charge other than the commission payable to him; and