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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(1)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(a)all rules, bye-laws and orders in force in the area of the original Market Committee immediately before the market area of such Market Committee is splitted up under Section 71 shall continue until altered, amended or cancelled in accordance with the provisions of this Act;