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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttarakhand - Subsection

Section 48(b) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(b)Member - maximum five persons out of the nominated producers, one member out of the nominated traders, one member out of nominated commission agents as member of the Market Committee and maximum five representatives, appointed by the State Government, each one of whom shall represent the following five fields-
(i)one representative from Private market;
(ii)one representative from Agriculture Insurance field;
(iii)one representative from Exporters;
(iv)one representative from specialized Agri-business Management;
(v)one representative from Contract farming sponsors;