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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(3)(i) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969

(i)The Government shall, before taking action under sub-rule (2) issue a notice calling upon the member of the market committee concerned to show cause within such time as may be specified therein, not being less than seven days from the service thereof, why he should not be removed as a member of the market committee and consider his reply thereto, if any, received from the member before the expiry of the time specified in the notice.,