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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(2)(e) in The Gujarat Agricultural Produce Markets Act, 1963

(e)Any agricultural produce shall be removed out of the market area only in the manner and in accordance with the permit issued in such form, as may be prescribed. The vehicle carrying agricultural produce shall be accompanied by such proofs as may be prescribed.