Section 3(1)(c) in The Assam Agricultural Produce Market Act, 1972

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State of Assam - Subsection

Section 3(1)(c) in The Assam Agricultural Produce Market Act, 1972

(c)Non-officials -

(i)one agriculturist member of the Market Committees to be nominated by the Chairman of the Board;

(ii)one representative from Agricultural Farming Corporations formed under the Assam Agricultural Farming Corporation Act 1973;

(iii)two progressive producers to be nominated by the Chairman of the Board;

(iv)one licensee to be nominated by the Chairman of the Board;

(v)one from amongst the members of the Co-operative Marketing Societies represented in the Market Committees, to be nominated by the Chairman of the Board.

(vi)One trader of Agricultural produce of a Market Committee to be nominated by the Chairman of the Board."

(vii)3 (three) Nos. of Chairman from the Market Committee to be nominated by the Chairman of the Board."

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State of Assam - Subsection

Section 3(1)(c) in The Assam Agricultural Produce Market Act, 1972