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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(5)On the expiration of the period specified in sub-section (4) the State Government may take into consideration the report of the officer appointed under sub-section (2) and the representations received, if any, and pass such orders in respect thereof as it deems fit.