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[Cites 0, Cited by 0] [Section 13(12)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(12)(c) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(c)the State Government may from time to time by notification make such incidental and consequential provisions, prescribing the manner in which the Administrator shall exercise its powers under this sub-section;