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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(2)(xvi) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(xvi)the procedure to be followed by a market committee in respect of financial matters generally including the manner in which and the restrictions and conditions subject to which expenditure may be incurred by it;