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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttarakhand - Subsection

Section 64(3) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(3)Stock issued by the Board under this section shall be issued, transferred, dealt with and redeemed in such manner, as the State Government may, by general or special order, direct.