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State of Gujarat - Act

Gujarat Agricultural Produce Markets (Amendment) Act, 1965

GUJARAT
India

Gujarat Agricultural Produce Markets (Amendment) Act, 1965

Act 5 of 1965

  • Published on 30 March 1965
  • Not commenced
  • [This is the version of this document from 30 March 1965.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the Gujarat Agricultural Produce Markets Act, 1963.It is hereby enacted in the Sixteenth Year of the Republic of India as follows:-* Received the Assent of the Governor on the 30th March, 1965 is hereby published for general information.

1. Short title.- This Act may be called the Gujarat Agricultural Produce Markets (Amendment) Act, 1965.

2. Amendment of section 64 of Guj. 20 of 1964.- In section 64 of the Gujarat Agricultural Produce Markets Act, 1963 (Guj. 20 of 1964), in sub-section (2), to clause (ii), the following proviso shall be, and shall be deemed always to have been, added, namely:-

"Provided that if, in the case of any market committee, the period for which the members thereof would have held office as aforesaid expires before the 30th September 1965, it shall be deemed to have been extended upto the end of December 1965;".