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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(1)(b) in The Assam Agricultural Produce Market Act, 1972

(b)all the powers and duties which under the Act may be exercised and performed by the committee, whether at a meeting or otherwise, shall, during the period of supersession, be exercised and performed by the Chairman appointed by the State Government or by such person as the State Government may direct;