Section 11(1A) in The Gujarat Agricultural Produce Markets Act, 1963
(1A)[ Nothing contained in clauses (i), (ii) and (iii) of sub-section (1), shall be applicable to the market committees existing on the date of commencement of the Gujarat Agricultural Produce Markets (Amendment) Act, 2015 till Gujarat 14 the expiry of its term.] [Inserted by Gujarat Act No. 14 of 2015, dated 10.4.2015.]
