Section 4A in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
4A. [Power to amend schedule. [Inserted by section 3 of U.P. Act No. 10 of 1970.]
- The State Government may by notification in the Gazette, add to, amend or omit any of the items of agricultural produce, specified in the Schedule, and thereupon the Schedule shall stand amended accordingly.]
