Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] State of Gujarat - Subsection Section 60(6) in The Gujarat Agricultural Produce Markets Act, 1963 (6)Where the Director refuses to register any bye-law he shall communicate the order of refusal, together with his reasons therefor, to the market committee.
