Section 26(2) in The Gujarat Agricultural Produce Markets Act, 1963
(2)[ Notwithstanding anything contained in this Act, a market committee shall, as directed by the Director with the approval of the State Government, carry on the business of,-(i)purchasing or selling of such agricultural produce;(ii)cleaning, trading, sorting, branding, processing, value addition, godown facility for storage, cold storage, marketing as also the contract farming, of such agricultural produce for sale;(iii)purchasing of such agricultural produce at the rate of minimum support price as determined by the Government,for which such market committee shall not require any licence under this Act.] [Substituted by Gujarat Act No. 3 of 2018.]
