Section 27(2)(ii) in The Rajasthan Agricultural Produce Markets Act, 1961

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State of Rajasthan - Subsection

Section 27(2)(ii) in The Rajasthan Agricultural Produce Markets Act, 1961

(ii)[ the State Government may, in its discretion, by order either constitute a new market committee under section 7 or make such arrangements for carrying out of the functions of the market committee as it thinks fit for a period of six months in a time but not exceeding eighteen months in aggregate and before the expiry of the said period of eighteen months a new market committee shall be constituted under section 7.] [Substituted by Rajasthan Act No. 8 of 2005; enforced w.e.f. 7.5.2005 - Notification No. F. 2(13) Vidhi-2/2005, dated 11.5.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 11.5.2005, p. 25(1) = 2005 RSCS/Part II/P. 251/H. 181.]

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State of Rajasthan - Subsection

Section 27(2)(ii) in The Rajasthan Agricultural Produce Markets Act, 1961