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State of Andhra Pradesh - Section

Section 35 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

35. Exemption.

- The Government may, by notification, and for the reasons to be specified therein, either permanently or for any specified period, exempt any market committee, any person or class of persons from all or any of the provisions of this Act, subject to such conditions as the Government may deem fit to impose.