Section 2(3) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
(3)for clause (xii), the following clauses shall be substituted, namely:-"(xii) "Managing Director" means the Managing Director of the Gujarat State Agricultural Marketing Board appointed under section 341;(xii-a) "market" means a market established and regulated under this Act for the notified market area and also includes a market proper, a principal market yard, sub-market yard, private market, e-market and such other markets as may be declared under this Act;";
