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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(5) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(5)If the bid in auction/tender is accepted in favour of person/firm the reasons shall be mentioned in a resolution of the Market Committee and the amount deposited, as security will be adjusted against the premium amount.