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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(b)[for every market yard or sub-market yard] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] there shall be a market proper.