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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131(2)(d) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(d)Members of the service or officer or servant of Market Committee shall not make a habitual use of vehicle and animal belonging to persons other than a member of their family or to travel, free of charges, in any vehicle plying for hire.