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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(iv) in The Gujarat Agricultural Pests and Diseases Act, 1980

(iv)direct the carrying out of such preventive or remedial measures including the destruction of any insect pest, plant disease or noxious weed or the planting or destruction of any crops, plants or trees within the period specified in such notification as the State Government may deem necessary, in order to eradicate such pest, disease or weed or to prevent its introduction, spread or re-appearance: