Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 3 in The M.P. Krishi Upaj Mandi (Exemption From Market Fees) Rules, 1979

3.

Every processor shall, as required by clause (i) of sub-section (2) of Section 19-A, maintain in Form I an account of purchases and processing of Agricultural Produce.