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[Cites 0, Cited by 0] [Section 34L(3)] [Section 34L] [Entire Act]

State of Gujarat - Subsection

Section 34L(3)(d) in The Gujarat Agricultural Produce Markets Act, 1963

(d)all incomes or moneys received by the Board from any source whatsoever including income or charge levied by it or donations or grants, received from the local authorities, market committees or other institutions and individuals;