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[Cites 0, Cited by 0] [Section 13(12)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(12)(a) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(a)except as provided in clause (b), all powers, functions and duties of a Market Committee shall be exercised, performed and discharged by the Administrator to be nominated by the State Government;