Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Gujarat - Subsection Section 8(2) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007 (2)after clause (iv-h), the following clause shall be inserted, namely:-"(iv-ha) the manner in which the agricultural produce may be confiscated under section 51A;".
