Section 4(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(2)[ A co-operative society, a Gram Panchayat or a Janpada Panchayat may be appointed as an agent under sub-section (1) for one or more units and only in the event of none of the aforesaid forthcoming for appointment as agent, an individual may be so appointed as agent.] [Substituted by M.P. Act No. 28 of 1983 (w.e.f. 15-9-1983).]
