Section 46(2)(ii) in The Gujarat Agricultural Produce Markets Act, 1963

[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(2)(ii) in The Gujarat Agricultural Produce Markets Act, 1963

(ii)The State Government may at its discretion, either order that a new market committee be constituted under Section 11 or make such arrangements for carrying out the functions of the market committee, as it may think fit; and

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State of Gujarat - Subsection

Section 46(2)(ii) in The Gujarat Agricultural Produce Markets Act, 1963