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[Cites 0, Cited by 0] [Section 31C] [Entire Act]

State of Gujarat - Subsection

Section 31C(1) in The Gujarat Agricultural Produce Markets Act, 1963

(1)Any person who desires to establish a private market or an e-market or to purchase agricultural produce directly from the agriculturist in one or more market areas, shall apply to such authority,-in such form, in such manner and accompanied by such fee as may be prescribed.