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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(iii) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(iii)one member to be [nominated] [Substituted by Act No.5 of 2015.] by the Government from among the Presidents or Persons-in-charge, if any, for the time being performing the functions of Primary Agricultural Co-operative Societies or the Cooperative Marketing Societies having areas of operation within the notified area;