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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2) in The Gujarat Agricultural Produce Markets Act, 1963

(2)The Director may, by notification in the Official Gazette, declare any enclosure, building or locality in any market area to be a principal market yard and any other enclosure, building or locality to be a sub-market yard.