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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1)(ii) in The Assam Agricultural Produce Market Act, 1972

(ii)three to be elected by the traders, otherwise than co-operative marketing societies and Gaon Panchayat, holding valid licence under this Act from amongst themselves in the manner prescribed :