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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(1)No person shall, except in accordance with the provisions of this Act or rules or bye-laws made thereunder,-
(i)use any place in the market area for the marketing of notified agricultural produce; and
(ii)operate in the market area as a market functionary.