Section 11(1)(iii) in The Gujarat Agricultural Produce Markets Act, 1963

[Cites 0, Cited by 30] [Section 11(1)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(1)(iii) in The Gujarat Agricultural Produce Markets Act, 1963

(iii)two representatives of the co-operative marketing societies [situate in the market area, holding general licences, engaged in the business in conformity with their respective objects and have their last accounts audited in class A, B or C, as the case may be] [Substituted by Gujarat Act No. 14 of 2015, dated 10.4.2015.], to be elected from amongst the members (other than nominal, associate or sympathiser members) of such societies by the members of the managing committees of such societies:

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State of Gujarat - Subsection

Section 11(1)(iii) in The Gujarat Agricultural Produce Markets Act, 1963