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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(9) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(9)The Collector shall thereafter amend the statement according to his decision and determine the number of constituencies and seats reserved for the Members of Scheduled Castes, Scheduled Tribes, Other Backward Classes and for women and they shall finally be notified in the manner as prescribed in sub-rule (6).]