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[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(3)(c) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(c)one representative of traders to be nominated by the State Government from amongst the elected representatives of traders of dissolved Market Committees;