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[Cites 0, Cited by 21] [Section 11(1)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(1)(ii) in The Gujarat Agricultural Produce Markets Act, 1963

(ii)four members to be elected in the prescribed manner from amongst themselves by the traders holding general licences [who have traded in full conformity with the terms and conditions of the licence in the previous financial year and the fees payable by them has not remained unpaid] [Added by Gujarat Act No. 14 of 2015, dated 10.4.2015.];