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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3)(d) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(d)The Government may at any time, and shall at the expiration of the period of appointment of person or persons so appointed, arrange for the constitution or reconstitution of the market committee in accordance with the provisions of this Act. The person or persons so appointed shall cease to manage the affairs of the market committee on such constitution or reconstitution.