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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttarakhand - Subsection

Section 36(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(1)The Managing Director shall appoint as prescribed, such other officers and servants as may be necessary and proper for the functioning of the Market Committees;Provided that no post shall be created save with the prior sanction of the State Government.