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[Cites 0, Cited by 0] [Section 34A(2)] [Section 34A] [Entire Act]

State of Gujarat - Subsection

Section 34A(2)(b) in The Gujarat Agricultural Produce Markets Act, 1963

(b)Any dispute relating to the election of the members referred to in clause (a) shall be referred to the State Government or an officer authorised by the State Government in this behalf, and the decision of the State Government or the officer so authorised, as the case may be, shall be final.