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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(3)(a) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(a)Where, for any reason, there is delay in the constitution or reconstitution of the market committee in accordance with the provisions of this Act, the Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005.] [may nominate] [Substituted by Act No.5 of 2015.] a person or persons to manage the affairs of the market committee [until the market committee is reconstituted] [Substituted by Act No. 36 of 1998.].