Section 40(31) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(31)the prohibition of brokers from acting in any transaction on behalf of both the buyers and the sellers of any of the specified agricultural produce; [***] [Deleted By 8 27 of president Act no. 13 of 1973 as re-enacted by U.P. Act no. 30 of 1974.][(31-a) matter relating to election of members of Committees and or sub-section (2) of section 13; [Inserted by section 27 of President Act No. 13 of 1973 as re-enacted by U.P. Act no. 30 of 1974.](31-b) constitution of Centralized service under section, 23-A; and(31-c) the procedure in respect of-surcharge under section 26-W; and]
