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

State of Andhra Pradesh - Subsection

Section 5(1)(ii) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(ii)[three] [Substituted 'two' by Act No. 25 of 2005, dated 24.10.2005.] members to be appointed by the Government in consultation with the Director of Marketing from among the licensed traders in the notified area [***] [Omitted 'of whom one shall be a small trader' by Act No. 25 of 2005, dated 24.10.2005.];