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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3)(d) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(d)The proceeding shall be recorded in writing and signed by the Collector. Signatures of atleast two non-official persons witnessing the numbers of lots shall also be obtained on such proceedings. The names and addresses shall also be written below their signatures.