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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(3) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(3)On receipt of a complaint in respect of an act relating to the affairs of the Committee, the Sate Government may require the Director to conduct enquiry or institute proceeding against the Committee, its Chairman, Vice-Chairman, member Secretary, or officer, and the Director shall act accordingly.