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[Cites 0, Cited by 2] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

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

(i)[eleven] [Substituted 'Eight' 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 following categories of growers of agricultural produce, owners of livestock and products of livestock in the notified area, namely:-