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[Cites 0, Cited by 3] [Section 14(1)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(1)(iii) in The Gujarat Agricultural Produce Markets Act, 1963

(iii)he being a member nominated by a local authority, ceases to be a councillor, or as the case may be, a member of the local authority, or is granted a general licence under this Act.