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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(1)(d) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(d)require a Committee to take into consideration-
(i)any objection on the ground of illegality, inexpediency or impropriety which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such Committee; or
(ii)any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by such Committee.