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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Assam - Subsection

Section 3A(2)(vi) in The Assam Agricultural Produce Market Act, 1972

(vi)to set up separate Marketing Extension Cell in the Board for transfer of marketing technology and extension services and also to make necessary arrangement by the Board for propaganda and publicity on matters related to regulated marketing of an Agricultural Produce;