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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(3)(c) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(c)The Government may fix the remuneration payable to the person or persons so [nominated] [Substituted by Act No.5 of 2015.]. The amount of such remuneration and other costs, if any, incurred in the management of the market committee shall be payable out of the Market Committee Fund.