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[Cites 0, Cited by 0] [Section 26M] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26M(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(2)If any question arises whether any matter is or is not a matter as respects which the State Government may issue a direction under sub-section (1), the decision of the State Government shall be final.