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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(i) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(i)to the extent of three hundred rupees under the orders of the Chairman (in case of members of the service) or under the orders of the Secretary (in case of officers and servants of Market Committee) if he is satisfied, after such enquiry as he may consider sufficient, about the right and title of the claimant; and