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[Cites 0, Cited by 10] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(2) in The Gujarat Agricultural Produce Markets Act, 1963

(2)A new market committee constituted under the provisions of sub-section (1) shall consist of members nominated by the State Government and its Chairman and Vice-Chairman shall be elected in the manner provided in this Act. The member shall, so far as in the opinion of the State Government may be practicable, be persons who were members of the dissolved market committee.