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State of Gujarat - Section

Section 2 in Gujarat Agricultural Produce Markets (Amendment) Act, 1965

2. Amendment of section 64 of Guj. 20 of 1964.- In section 64 of the Gujarat Agricultural Produce Markets Act, 1963 (Guj. 20 of 1964), in sub-section (2), to clause (ii), the following proviso shall be, and shall be deemed always to have been, added, namely:-

"Provided that if, in the case of any market committee, the period for which the members thereof would have held office as aforesaid expires before the 30th September 1965, it shall be deemed to have been extended upto the end of December 1965;".