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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(ii) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(ii)[two] [Substituted by Act No.5 of 2015.] members to be [nominated] [Substituted by Act No.5 of 2015.] by the Government in consultation with the Director of Marketing from among the licensed traders in the notified area [xxx] [Omitted by Act No.25 of 2005.];