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[Cites 0, Cited by 2] [Section 53] [Entire Act]

State of Gujarat - Subsection

Section 53(2) in The Gujarat Agricultural Produce Markets Act, 1963

(2)Where any area is excluded under Section 6 from a market area for which a market committee has been established and such area is not included in any other market area or declared to be a market area so much of the Market Committee Fund and other property vesting in the market committee as the State Government may by order in writing direct shall vest in the State Government.